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[Cites 0, Cited by 0] [Section 62] [Entire Act]

UT Chandigarh - Subsection

Section 62(7) in The Punjab Value Added Tax Act, 2005

(7)In deciding an appeal, the appellate authority, after affording an opportunity of being heard to the parties, shall make an order -
(a)affirming or amending or cancelling the assessment or the order under appeal; or
(b)may pass such order, as it deems to be just and proper.