Section 23(2)(b) in The National Tax Tribunal Act, 2005

[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(2)(b) in The National Tax Tribunal Act, 2005

(b)the National Tax Tribunal shall, on receipt of such records, proceed to deal with such matter or proceeding from the stage at which it is transferred or from an earlier stage or de novo as it may deem fit;

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Union of India - Subsection

Section 23(2)(b) in The National Tax Tribunal Act, 2005