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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Uttarakhand - Subsection

Section 77(2) in Uttaranchal Value Added Tax Act, 2005

(2)Notwithstanding anything contained in Section 31, the State Government may set aside an order of assessment or penalty passed ex party against a sick unit and direct fresh disposal of the case in accordance with law.