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[Cites 0, Cited by 0] [Section 53(5)] [Section 53] [Entire Act]

State of Uttarakhand - Subsection

Section 53(5)(b) in Uttaranchal Value Added Tax Act, 2005

(b)set aside the order and direct the Assessing or Appellate or Revising Authority or the Commissioner as the case may be, to pass a fresh order after such further enquiry, if any, as may be specified,