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State of Gujarat - Section

Section 11 in Gujarat Tax on Entry of Specified Goods into Local Areas Rules, 2001

11. Summary rejection of appeal.

- An Appellate Authority or as the case may be, the Appellate Tribunal may summarily reject an appeal if the memorandum of appeal does not comply with the requirement of rule 10 or for any other reason to be recorded in writing, after issuing a notice for compliance.