Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Chattisgarh - Subsection Section 4(8) in Chhattisgarh Value Added Tax Rules, 2006 (8)In case Chairman/Member of the Tribunal has a difference of opinion about any earlier judgment passed by a single member then the case shall be referred to the full bench.
