Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22] [Entire Act] Union of India - Subsection Section 22(2) in The Hotel-Receipts Tax Act, 1980 (2)No order shall be made under sub-section (1)--(a)to revise an order of reassessment made under section 13, or(b)after the expiry of two years from the date of the order sought to be revised.
