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[Cites 0, Cited by 1] [Section 66] [Entire Act]

UT Chandigarh - Subsection

Section 66(2) in The Punjab Value Added Tax Act, 2005

(2)The Tribunal may suo-moto or on a reference from the affected person or the Commissioner or any other officer so authorised by the Commissioner may, consider rectification of an order passed by it. The provision of sub-section (1), shall apply mutatis mutandis to the rectification of mistake by the Tribunal.