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

State of Gujarat - Subsection

Section 9(2) in The Gujarat Tax on Luxuries (Hotels and Lodging Houses) Act, 1977

(2)On receipt of an appeal under sub-section (1) the appellate authority shall, after giving to the appellant an opportunity of being heard, confirm, annul or modify the assessment or penalty.