Section 61(6)(a) in The M.P. Vanijyik Kar Adhiniyam, 1994

[Cites 0, Cited by 0] [Section 61(6)] [Section 61] [Entire Act]

State of Madhya Pradesh - Subsection

Section 61(6)(a) in The M.P. Vanijyik Kar Adhiniyam, 1994

(a)the Appellate Deputy Commissioner may confirm, reduce, enhance or annul the assessment of tax or imposition of penalty or both but shall not remand the case to the officer against whose order the appeal has been filed,

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State of Madhya Pradesh - Subsection

Section 61(6)(a) in The M.P. Vanijyik Kar Adhiniyam, 1994