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

NCT Delhi - Subsection

Section 76(10) in The Delhi Value Added Tax Act, 2004

(10)Where a person has failed to attend the hearing at the time and place stipulated, the Appellate Tribunal may adjourn the proceedings, strike out the appeal or proceed to make an order determining the objection in the absence of the person.