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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 74(5) in Arunachal Pradesh Goods Tax Act, 2005

(5)Where the number of members of the Appellate Tribunal is more than one and if the members differ in opinion on any point, the point shall be decided according to the opinion of the majority, if there is a majority, but if the members are equally divided, the decision of the Chairman of the Appellate Tribunal thereon shall be final.