Section 82(7)(a) in The Rajasthan Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 82(7)] [Section 82] [Entire Act]

State of Rajasthan - Subsection

Section 82(7)(a) in The Rajasthan Value Added Tax Act, 2003

(a)in the case of an order of assessment, interest or penalty,-

(i)confirm, enhance, reduce or annul the assessment, interest or penalty; or

(ii)set aside the order of assessment, interest or penalty and direct the assessing authority to pass fresh order after such further enquiry as may be directed; and

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State of Rajasthan - Subsection

Section 82(7)(a) in The Rajasthan Value Added Tax Act, 2003