Section 13(5)(a) in Karnataka Tax on Entry of Goods Act, 1979

[Cites 0, Cited by 0] [Section 13(5)] [Section 13] [Entire Act]

(a)in the case of an order of assessment or penalty,-

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

(ii)[xxx] [Omitted by Act 26 of 2004 w.e.f. 1.8.2004]

(iii)pass such other orders as it may think fit; and

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