Section 12(2)(b) in The Orissa Taxation (On Goods carried by Roads or Inland Waterways) Act, 1968

[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(2)(b) in The Orissa Taxation (On Goods carried by Roads or Inland Waterways) Act, 1968

(b)set aside the assessment of penalty, if any, or both and direct the assessing authority to pass a fresh order after such further inquiry as may be directed.

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State of Odisha - Subsection

Section 12(2)(b) in The Orissa Taxation (On Goods carried by Roads or Inland Waterways) Act, 1968