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[Cites 0, Cited by 0] [Section 29(5)] [Section 29] [Entire Act]

State of Uttar Pradesh - Subsection

Section 29(5)(b) in Uttar Pradesh Value Added Tax Act, 2008

(b)for want of reasonable opportunity of being heard, set-aside or has directed the assessing authority to set aside an ex parte order of assessment or reassessment; or