Section 23(5)(a) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

[Cites 0, Cited by 0] [Section 23(5)] [Section 23] [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; or

(ii)set aside the assessment and direct the assessing authority to make a fresh assessment after such further enquiry as may be directed; and

(iii)pass such other orders as it may think fit.

Legal Document View