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[Cites 0, Cited by 0] [Section 81] [Entire Act]

NCT Delhi - Subsection

Section 81(7) in The Delhi Value Added Tax Act, 2004

(7)Where an appeal has been filed before the High Court, it shall be heard by a bench of not less than two judges of the High Court, and shall be decided in accordance with the opinion of such judges or of the majority, if any, of such judges.