Section 16(7)(a) in Orissa Entry Tax Act, 1999

[Cites 0, Cited by 0] [Section 16(7)] [Section 16] [Entire Act]

(a)in the case of an order of assessment of tax or levy of interest or imposition of penalty,-

(i)confirm, reduce or annual the assessment of tax, or the levy of interest or imposition of penalty, if any; or

(ii)enhance the assessment including any part thereof whether or not such part is the subject matter in the appeal; or

(iii)set aside the assessment and direct the assessing authority to make a fresh assessment after such further enquiry as may be directed; or

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