Section 60(4)(a) in The Kerala Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 60(4)] [Section 60] [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; or

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