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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Uttarakhand - Subsection

Section 32(4) in Uttaranchal Value Added Tax Act, 2005

(4)If an order of assessment is set aside and the case is remanded for reassessment by any authority under the provisions of this Act or by a competent Court, the order of reassessment may be made within one year from the date of receipt by the Assessing Authority of the copy of the order remanding the case.