Section 55(5)(b) in Uttar Pradesh Value Added Tax Act, 2008

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State of Uttar Pradesh - Subsection

Section 55(5)(b) in Uttar Pradesh Value Added Tax Act, 2008

(b)in the case of any other order-

(i)confirm, cancel or vary such order; or

(ii)set aside the order and direct the assessing authority to pass a fresh order after such inquiry as may be specified: