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[Cites 0, Cited by 0] [Section 3(6)] [Section 3] [Entire Act]

State of Telangana - Subsection

Section 3(6)(c) in Telangana Value Added Tax Act, 2005

(c)Where an appeal or application is heard by a Bench consisting of two members whether it consists of the Chairman or not, and the members are divided in opinion, on any point or points, such point or points shall be referred to the Appellate Tribunal consisting of all the three members;