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[Cites 0, Cited by 1] [Section 28] [Entire Act]

State of Gujarat - Subsection

Section 28(9) in Gujarat Sales Tax Act, 1969

(9)Subject to the previous sanction of the State Government the Tribunal shall, for the purpose of regulating its procedure (including the place or places at which the Tribunal or the Benches thereof shall sit) and the disposal of its business, make regulations consistent with the provisions of this Act and the rules.