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[Cites 0, Cited by 0] [Section 77] [Entire Act]

Union of India - Subsection

Section 77(4) in The Tripura University Act, 2006

(4)The order of the authority shall be binding,-
(i)on the applicant who had sought clarification;
(ii)in respect of the goods or transaction in relation to which a clarification was sought; and
(iii)on all the officers other than the Commissioner, provided the dealer does not file an appeal before the Appellate Tribunal within sixty days of the ruling in the manner prescribed.