Section 62(6)(a) in The Karnataka Value Added Tax Act, 2003

[Cites 0, Cited by 2] [Section 62(6)] [Section 62] [Entire Act]

State of Karnataka - Subsection

Section 62(6)(a) in The Karnataka Value Added Tax Act, 2003

(a)in the case of an order of assessment or penalty:

(i)confirm, reduce or enhance the assessment including any part thereof whether or not such part is objected to in the appeal;

(ii)pass such other orders as it may think fit; and