Section 73(9) in The Delhi Value Added Tax Act, 2004
(9)[ Notwithstanding anything contained to the contrary in this section, the Government may, by a notification in the official Gazette, constitute benches comprising of one or more members, subject to such conditions and regulations as may be laid down in the notification.] [Inserted by Delhi Act 6 of 2012, dated, 15-6-2012, w.e.f. 18-6-2012.]
