Section 51(8)(b) in Uttaranchal Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 51(8)] [Section 51] [Entire Act]

State of Uttarakhand - Subsection

Section 51(8)(b) in Uttaranchal Value Added Tax Act, 2005

(b)vary such order by reducing or enhancing the amount of assessment or penalty, as the case may be, whether such reduction or enhancement arises from a point raised in the grounds of appeal or otherwise; or

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State of Uttarakhand - Subsection

Section 51(8)(b) in Uttaranchal Value Added Tax Act, 2005