Section 9(2)(b) in Karnataka Tax on Luxuries Act, 1979

[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Karnataka - Subsection

Section 9(2)(b) in Karnataka Tax on Luxuries Act, 1979

(b)set aside the order of assessment or order imposing penalty and direct the Luxury Tax Officer to pass a fresh order after such enquiry as may be directed ; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Karnataka - Subsection

Section 9(2)(b) in Karnataka Tax on Luxuries Act, 1979