Section 53(12)(b) in Uttaranchal Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 53(12)] [Section 53] [Entire Act]

State of Uttarakhand - Subsection

Section 53(12)(b) in Uttaranchal Value Added Tax Act, 2005

(b)by a larger bench, refer such remaining appeals to such larger bench having jurisdiction and thereafter such larger bench may recall such earlier decision and proceed to decide all the appeals together.

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State of Uttarakhand - Subsection

Section 53(12)(b) in Uttaranchal Value Added Tax Act, 2005