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[Cites 0, Cited by 0] [Section 37(3)] [Section 37] [Entire Act]

UT Chandigarh - Subsection

Section 37(3)(b) in The Punjab Tax on Luxuries Act, 2009

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