Section 47(3)(c) in West Bengal Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 47(3)] [Section 47] [Entire Act]

State of West Bengal - Subsection

Section 47(3)(c) in West Bengal Value Added Tax Act, 2003

(c)excess amount of input tax credit or input tax rebate has been enjoyed by the dealer for that period, and no reverse credit for such excess amount has been made by such dealer, which has resulted in a reduction of the amount of net tax payable by such registered dealer or the State Government has suffered loss of revenue on any of the grounds referred to in clause (a) , or clause (b) , or clause (c) , after this sub-section on account of such registered dealer in the spirit of such year or part of such year, the Commissioner shall, within a period of four years from the date of assessment deemed to have been made in accordance with the provisions of sub-section (1) , after giving such registered dealer a reasonable opportunity of being heard, reopened such assessment by an order in writing in the prescribed manner for making a fresh assessment of tax under sub-section (1) of section 46:

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State of West Bengal - Subsection

Section 47(3)(c) in West Bengal Value Added Tax Act, 2003