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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Punjab - Subsection

Section 16(2) in The Punjab Forward Contracts Tax Act, 1951

(2)Subject to such rules of procedure as may be prescribed the said authority in disposing of any appeal under sub-section (1) may -
(a)confirm, reduce, enhance or annul the assessment;
(b)set aside the assessment and direct the assessing authority to make a fresh assessment after such further enquiry as may be directed.