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[Cites 0, Cited by 0] [Section 15(4)] [Section 15] [Entire Act]

State of Telangana - Subsection

Section 15(4)(b) in Telangana Tax on Professions, Trades, Callings and Employments Act, 1987

(b)set aside the assessment, penalty or interest as the case may be and direct the assessing authority to pass a fresh order after such further inquiry as may be directed; or