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

[Cites 0, Cited by 0] [Section 55(5)] [Section 55] [Entire Act]

State of Uttar Pradesh - Subsection

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

(a)in the case of an order of assessment and penalty.-

(i)confirm or annul such order ; or

(ii)vary such order by reducing or enhancing the amount of assessment or penalty, as the case may be, whether such reduction or enhancement arises from a point raised in the grounds of appeal or otherwise ; or

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

(iv)direct the assessing authority to make such inquiry and to submit its report within such time as may be specified in the direction or within such extended time as it may allow from time to time, and on the expiration of such time the appellate authority may, whether the report has been submitted or not decide the appeal in accordance with the provisions of the preceding sub-clauses; or

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State of Uttar Pradesh - Subsection

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