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[Cites 0, Cited by 2] [Section 65] [Entire Act]

UT Chandigarh - Subsection

Section 65(1) in The Punjab Value Added Tax Act, 2005

(1)The Commissioner or the designated officer may, at his own motion, call for the record of any proceedings, which are pending before or have been disposed of by any authority subordinate to him for the purpose of satisfying himself as to the legality or propriety of such proceedings or order made therein and may pass such order in relation thereto, as he may think fit.