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[Cites 0, Cited by 0] [Section 53(13)] [Section 53] [Entire Act]

State of Uttarakhand - Subsection

Section 53(13)(a) in Uttaranchal Value Added Tax Act, 2005

(a)if he was not a member of such bench, give his own opinion or refer the case for the opinion of another member, whereupon the case shall be decided in accordance with such opinion: or