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[Cites 0, Cited by 1] [Section 43] [Entire Act]

NCT Delhi - Subsection

Section 43(6) in Delhi Sales Tax Act, 1975

(6)The appellate authority may, after giving the appellant an opportunity of being heard,-
(a)confirm, reduce, enhance or annul the assessment (including any penalty imposed), or
(b)set aside the assessment (including any penalty imposed) and direct the assessing authority to make a fresh assessment after such further inquiry as may be directed, or
(c)pass such order as it may think fit.