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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Himachal Pradesh - Subsection

Section 29(4) in The Himachal Pradesh Value Added Tax Act, 2005

(4)If the Assessing Authority is of the opinion that the accounts maintained by any dealer or class of dealers do not sufficiently enable him to verify the returns or to properly make assessment on the basis thereof, he may, by an order, require such dealer or class of dealers to maintain such accounts, in such manner as may be prescribed.