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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Sikkim - Subsection

Section 21(4) in Sikkim Sales Tax Act, 1983

(4)The aforesaid appellate or revising authority may
(a)confirm, reduce, annul, enhance or otherwise modify the assessment of tax, penalty or interest;
(b)set aside any order and direct the authority which made the order, to pass a fresh order after further enquiry on specified points; or
(c)pass such other orders as it may deem fit and proper.