Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Uttarakhand - Subsection

Section 32(6) in Uttaranchal Value Added Tax Act, 2005

(6)If an order of assessment or reassessment for any assessment year is set aside under Section 31, a fresh order of assessment or reassessment for that year may be made within one year from the date on which such earlier order was set aside.