Section 46(8)(b) in The M.P. Vat Act, 2002

[Cites 0, Cited by 1] [Section 46(8)] [Section 46] [Entire Act]

State of Madhya Pradesh - Subsection

Section 46(8)(b) in The M.P. Vat Act, 2002

(b)[the Appellate Board shall dispose off every appeal within two calendar years from the date of filing of appeal] [Substituted by M.P. Act No. 20 of 2010.] and in disposing of such appeal, the Appellate Board may,-

(i)confirm, reduce, enhance or annul the assessment or reassessment of tax or interest or imposition of penalty or both; or

(ii)set aside the assessment or reassessment or the imposition of penalty or both and direct the officer whose order of assessment or imposition of penalty has been appealed against to make a fresh assessment or re-impose penally, after making such enquiry as n may direct; or

(iii)pass such order as it may deem fit.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Madhya Pradesh - Subsection

Section 46(8)(b) in The M.P. Vat Act, 2002