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[Cites 0, Cited by 3] [Section 65] [Entire Act]

UT Chandigarh - Subsection

Section 65(2) in The Punjab Value Added Tax Act, 2005

(2)A Tribunal, on application made to it against an order of the Commissioner under sub-section (1), within a period of thirty days from the date of communication of the order, may call for and examine the record of any such case and pass such order thereon, as it thinks just and proper.