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[Cites 0, Cited by 0] [Section 52(3)] [Section 52] [Entire Act]

State of Uttarakhand - Subsection

Section 52(3)(a) in Uttaranchal Value Added Tax Act, 2005

(a)to revise an order, which is or has been the subject matter of an appeal under Section 51, or an order passed by the Appellate Authority under that Section,