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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 77(7) in Arunachal Pradesh Goods Tax Act, 2005

(7)The Appellate Tribunal shall use its best endeavours to make a final resolution of the matter before it and for this purpose may make a decision in substitution for the order in dispute, including the exercise or re-exercise of any discretion or power vested in the Commissioner.