Section 56 in Uttaranchal Value Added Tax Act, 2005
56. [ Orders against which No Appeal or Revision shall lie. [Substituted by The Uttaranchal Value Added Tax Act, 2005 (Amendment) Act, 2012.]
- No appeal and no application for revision shall lie against-(a)an order or notice under Section 24, Section 25, Section 26 and Section 29 initiating an enquiry for assessment or reassessment;(b)an order or action under Section 42 or sub-section (1), sub-section (2), sub- Section(4), sub-section (7) of Section 43;(c)an order or direction passed under sub-section 2(a) or sub-section (4) of Section 43-A; or(d)an order of seizure passed or a notice for penalty issued under sub-section (5) of Section 43-A; or(e)an order passed under sub-section (6) of Section 43A(f)an order under sub-section (4) of Section 25 or clause (c) of sub-section (9) of Section 25.(g)an order or direction passed under sub-section (5), sub-section (6) and subsection (9) of Section 48; or(h)an order or direction passed under sub-Section2(a) or sub-section (4) of Section 48-A; or(i)a notice for penalty under sub-section (5) of Section 48A; or(j)an order of seizure of vehicle passed under sub-Section(6) of Section 48A.]
