Section 60 in Uttar Pradesh Value Added Tax Act, 2008
60. Orders against which no appeal or revision shall lie.
- No appeal and no application for revision shall lie against-(a)an order or notice initiating an inquiry for assessment or reassessment;(b)any order or action under section 45, sub-sections (1), or subsection (2) of section 48, sub-section (4) of section 50 or an order of seizure of goods; and(c)any direction issued by the Commissioner in exercise of powers as may be prescribed.
