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[Cites 0, Cited by 1] [Section 76] [Entire Act]

NCT Delhi - Subsection

Section 76(8) in The Delhi Value Added Tax Act, 2004

(8)The Appellate Tribunal shall not set aside an assessment and remit the matter to the Commissioner for a further assessment, unless it has first-
(a)advised the aggrieved person of the proposed order;
(b)offered the person the opportunity to adduce such further evidence before it as might assist the Appellate Tribunal to reach a final determination.