Section 65(2)(b) in Meghalaya Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 65(2)] [Section 65] [Entire Act]

State of Meghalaya - Subsection

Section 65(2)(b) in Meghalaya Value Added Tax Act, 2003

(b)When such authority is satisfied, for reasons to be recorded in writing, that it is not practicable or desirable to act in according with the provisions of clause (a) set aside the assessment and direct the assessing authority to make a fresh assessment after such further inquiry as may be directed.

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State of Meghalaya - Subsection

Section 65(2)(b) in Meghalaya Value Added Tax Act, 2003