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[Cites 0, Cited by 2] [Section 54] [Entire Act]

State of Tamilnadu - Subsection

Section 54(3) in Tamil Nadu Value Added Tax Act, 2006

(3)On admitting an application for revision, the Deputy Commissioner may call for and examine the record of the order or proceeding against which the application has been preferred and may make such inquiry or cause such inquiry to be made and, subject to the provisions of this Act, pass such order thereon as he thinks fit.