Section 72(4)(a) in The Bihar Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 72(4)] [Section 72] [Entire Act]

State of Bihar - Subsection

Section 72(4)(a) in The Bihar Value Added Tax Act, 2005

(a)

(i)confirm, annul, reduce, enhance or otherwise modify such order; or

(ii)set aside the order directing the authority below to make fresh order after further enquiry on specific points as directed; and