Section 13A(7)(a) in Rajasthan Entertainments and Advertisements Tax Act, 1957

[Cites 0, Cited by 0] [Section 13A(7)] [Section 13A] [Entire Act]

State of Rajasthan - Subsection

Section 13A(7)(a) in Rajasthan Entertainments and Advertisements Tax Act, 1957

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

(i)Confirm, enhance, reduce or annul the assessment, interest or penalty; or

(ii)set aside the assessment, interest or penalty and direct the assessing authority to pass fresh order after such further enquiry as per his directions; and

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State of Rajasthan - Subsection

Section 13A(7)(a) in Rajasthan Entertainments and Advertisements Tax Act, 1957