Section 59(3)(a) in Tamil Nadu Value Added Tax Act, 2006

[Cites 0, Cited by 0] [Section 59(3)] [Section 59] [Entire Act]

(a)in the case of an order of assessment-

(i)confirm, reduce, enhance or annul the assessment or penalty or both; or

(ii)set aside the assessment and direct the assessing authority to make a fresh assessment after such further inquiry as may be directed; or

(iii)pass such order as it may think fit; or

Legal Document View