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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Chattisgarh - Subsection

Section 4(7) in Chhattisgarh Value Added Tax Rules, 2006

(7)The functions of the Tribunal may be performed by any one of the Chairman/Member or the full bench. An appeal against the order of the Commissioner shall be heard and decided either by the Chairman or by a bench consisting of the Chairman and Member.