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[Cites 0, Cited by 0] [Section 73] [Entire Act]

NCT Delhi - Subsection

Section 73(3) in Delhi Sales Tax Act, 1975

(3)Any application for revision, pending immediately before the notified date, before the Commissioner and transferred to the Appellate Tribunal under sub-section (2) shall be disposed of by the Appellate Tribunal as if it were an appeal made to the Tribunal under and in accordance with the provisions of section 43 of this Act.