Section 69(3)(b) in Meghalaya Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 69(3)] [Section 69] [Entire Act]

State of Meghalaya - Subsection

Section 69(3)(b) in Meghalaya Value Added Tax Act, 2003

(b)remitting the assessment or other order under appeal for reconsideration by the Appellate Authority concerned with such directions as it may deem fit; and

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State of Meghalaya - Subsection

Section 69(3)(b) in Meghalaya Value Added Tax Act, 2003