Section 56(3)(b) in The Chhattisgarh Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 56(3)] [Section 56] [Entire Act]

State of Chattisgarh - Subsection

Section 56(3)(b) in The Chhattisgarh Value Added Tax Act, 2005

(b)The [Tribunal] [Substituted by C.G. Act No. 2 of 2006.] may rectify any order passed by it-

(i)on its own motion at any time within six months from the dale of passing of such order; and

(ii)on an application made by the dealer or the Commissioner, at any time within six months from the date of receipt of such application.