Section 62(3)(a) in The Kerala Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 62(3)] [Section 62] [Entire Act]

(a)in the case of an order of assessment or penalty,-

(i)confirm, reduce, enhance or annual the assessment or penalty or both;

(ii)set aside the assessment and direct that a fresh assessment may be made after such further enquiry as may be directed; or

(iii)pass such other orders as it may think fit; or

Legal Document View