The Sales Tax Act, 1990


57. Correction of clerical errors, etc.-

Clerical or arithmetical errors in any assessment, adjudication, order or decision may, at any time, be corrected by the officer of Sales Tax who made the assessment or adjudication or passed. such order or decision or by his successor in office :

Provided that before such correction, a notice shall be given to the registered person or to a person effected by such correction.


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