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[Cites 0, Cited by 0] [Section 49A] [Entire Act]

State of Himachal Pradesh - Subsection

Section 49A(6) in The Himachal Pradesh Value Added Tax Act, 2005

(6)No proceedings before the Authority (including the pronouncement of advance ruling) under this section shall be questioned or shall be invalid on the ground merely of the existence of any vacancy or defect in the constitution of the Authority.