Section 46(8)(a) in The M.P. Vat Act, 2002

[Cites 0, Cited by 0] [Section 46(8)] [Section 46] [Entire Act]

State of Madhya Pradesh - Subsection

Section 46(8)(a) in The M.P. Vat Act, 2002

(a)the Appellate Authority shall dispose of every appeal within [forty eight calendar months] [Substituted by M.P. Act No. 19 of 2018.] from the date of filing of such appeal and in disposing of such appeal, the Appellate Authority may,-

(i)confirm, reduce, enhance or annul the assessment or reassessment of tax or interest or imposition of penalty or both [but shall not remand the case, if the order appealed against is not an ex-parte order] [Substituted by M.P. Act No. 9 of 2009.]; or

(ii)pass such order as it may deem fit, in case of an appeal not covered by sub-clause (i) :

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State of Madhya Pradesh - Subsection

Section 46(8)(a) in The M.P. Vat Act, 2002