Section 54(3)(b) in The M.P. Vat Act, 2002

[Cites 0, Cited by 0] [Section 54(3)] [Section 54] [Entire Act]

State of Madhya Pradesh - Subsection

Section 54(3)(b) in The M.P. Vat Act, 2002

(b)The Appellate Board may rectify any order passed by it-

(i)on its own motion at any time within one calendar year from the date of passing of such order; and

(ii)tin an application made by the dealer or the Commissioner, at any tune within one calendar year from the date of receipt of such application.