Section 58(4)(a) in Tamil Nadu Value Added Tax Act, 2006

[Cites 0, Cited by 0] [Section 58(4)] [Section 58] [Entire Act]

(a)in the case of an order of assessment -

(i)confirm, reduce, enhance, restore fully or partially, as the case may be, or annul the assessment or the penalty or both; or

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

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

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