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[Cites 0, Cited by 0] [Section 3(6)] [Section 3] [Entire Act]

State of Telangana - Subsection

Section 3(6)(b) in Telangana Value Added Tax Act, 2005

(b)Where an appeal or application is heard by all the three members of the Appellate Tribunal, and the members are divided in opinion, on any point or points, such point or points shall be decided in accordance with the opinion of the majority;