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[Cites 0, Cited by 0] [Section 13(4)] [Section 13] [Entire Act]

State of Gujarat - Subsection

Section 13(4)(ii) in The Gujarat Panchayats, Municipalities, Municipal Corporations and State Tax on Professions, Trades, Callings and Employments Act, 1976

(ii)set aside the assessment or penalty or interest and direct the authority which made the assessment or imposed the penalty or charged the interest to pass a fresh order further inquiry' on specified points.