Section 9(9)(a) in The Bihar Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 9(9)] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(9)(a) in The Bihar Value Added Tax Act, 2005

(a)Where an application is heard by all the three Members of the 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:

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State of Bihar - Subsection

Section 9(9)(a) in The Bihar Value Added Tax Act, 2005