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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Gujarat - Subsection

Section 19(9) in The Gujarat Value Added Tax Act, 2003

(9)Subject to the previous sanctions of the State Government, the Tribunal shall, for the purpose of regulating its procedure (including the place or places at which the Tribunal or the benches thereof shall sit) and the disposal of its business, make regulations consistent with the provisions of this Act and the rules.