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[Cites 0, Cited by 0] [Section 36(6)] [Section 36] [Entire Act]

State of Maharashtra - Subsection

Section 36(6)(a) in The Maharashtra Tax on Luxuries Act, 1987

(a)in an appeal against an order of assessment, it may confirm, reduce, enhance or annul the assessment; or it may set aside the assessment and refer the case back to the assessing authority for making a fresh assessment in accordance with the direction given by in and after making such further inquiry as may be necessary; and the assessing authority shall thereupon proceed to make such fresh assessment and determine, where necessary, the amount of tax payable on the basis of such assessment;