Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Madhya Pradesh - Subsection

Section 70(2) in The M.P. Vat Act, 2002

(2)The Commissioner, if the circumstances so warrant, shall have the power to review any order passed under this section and pass such order as he deems necessary :Provided that,-
(i)no review of an earlier order passed on application of a dealer shall be made unless a reasonable opportunity of being heard is given to the dealer who is likely to be adversely affected by the review; and
(ii)the Commissioner shall not reduce the rale of tax in review.