Section 75(1)(b) in The Gujarat Value Added Tax Act, 2003

[Cites 0, Cited by 8] [Section 75(1)] [Section 75] [Entire Act]

State of Gujarat - Subsection

Section 75(1)(b) in The Gujarat Value Added Tax Act, 2003

(b)the Tribunal, on application made to it against an order of the Commissioner (not being an order passed under sub-section (2) of section 73 in second appeal or under clause (a) in revision on an application) within four months from the date of the communication of the order may call for an examine the record of any such order, and pass such order thereon as it thinks just and proper.

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State of Gujarat - Subsection

Section 75(1)(b) in The Gujarat Value Added Tax Act, 2003