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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Gujarat - Subsection

Section 57(1) in Gujarat Value Added Tax Rules, 2006

(1)Before an appellate or revising authority passes an order in appeal or revision which is likely to affect the appellant or applicant or any other person adversely, it shall serve on him a notice in Form 503 and shall give him a reasonable opportunity of being heard.