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[Cites 0, Cited by 0] [Section 53(10)] [Section 53] [Entire Act]

State of Uttarakhand - Subsection

Section 53(10)(c) in Uttaranchal Value Added Tax Act, 2005

(c)An appeal against an order under sub-section (13) or sub-section (16) of Section 76 or a decision given under Section 57 shall be filed before the President and shall be heard and disposed of by a bench of three members.