Section 51(8)(d) in Uttaranchal Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 51(8)] [Section 51] [Entire Act]

State of Uttarakhand - Subsection

Section 51(8)(d) in Uttaranchal Value Added Tax Act, 2005

(d)direct the Assessing Authority to make such inquiry and to submit its report within such time as may be specified in the direction or within such extended time as it may allow from time to time and on the expiration of such time the Appellate Authority may, whether the report has been submitted or not, decide the appeal in accordance with the provisions of the preceding sub-clauses:

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State of Uttarakhand - Subsection

Section 51(8)(d) in Uttaranchal Value Added Tax Act, 2005