Section 28(5)(a) in The Goa Tax on Entry of Goods Act, 2000

[Cites 0, Cited by 0] [Section 28(5)] [Section 28] [Entire Act]

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

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

(ii)set aside the assessment and direct the assessing authority to make a fresh assessment after such further enquiry as may be directed; or

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

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