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Union of India - Section

Section 23 in The Central Sales Tax Act, 1956

23. Procedure of Authority

.-The Authority shall, subject to the provisions of this Chapter, have power to regulate its own procedure [in all matters, including stay of recovery of any demand] [Substituted by Act 32 of 2003, Section 165, for " in all matters" (w.e.f. 14.5.2003). ] arising out of the exercise of powers under this Act.