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[Cites 0, Cited by 0] [Section 83] [Entire Act]

Dadra And Nagar Haveli - Subsection

Section 83(8) in The Dadra and Nagar Haveli Excise Regulation, 2012

(8)An Appeal shall be heard by a bench of not less than two judges of the High Court, and shall be decided in accordance with the opinion of such judges or of the majority, if any, of such judges.