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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Tripura - Subsection

Section 69(4) in Tripura Value Added Tax Act, 2004

(4)In disposing of an appeal under sub-section (1), the appellate authority may -
(a)confirm, reduce, enhance or annul the assessment, or
(b)set aside the assessment and direct a fresh assessment after such enquiry as may be ordered, or
(c)confirm, reduce or annual the order of penalty.