Section 22A(2)(b) in Jammu and Kashmir Motor Spirit and Diesel Oil (Taxation of Sales) Act, 2005 (1948 A.D.)

[Cites 0, Cited by 0] [Section 22A(2)] [Section 22A] [Entire Act]

(b)set aside such order with the directions to pass fresh order after such enquiry as it may direct.

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