Section 61(6)(b) in The M.P. Vanijyik Kar Adhiniyam, 1994

[Cites 0, Cited by 0] [Section 61(6)] [Section 61] [Entire Act]

State of Madhya Pradesh - Subsection

Section 61(6)(b) in The M.P. Vanijyik Kar Adhiniyam, 1994

(b)the Appellate Board may-

(i)confirm, reduce, enhance or annul the assessment of tax or imposition of penalty or both, or

(ii)set aside the assessment or the imposition of penalty or both and direct the officer whose order of assessment or imposition of penalty has been appealed against to make a fresh assessment or re-impose penalty, after making such enquiry as it may direct; or

(iii)pass such order as it may deem fit.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Madhya Pradesh - Subsection

Section 61(6)(b) in The M.P. Vanijyik Kar Adhiniyam, 1994