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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Uttarakhand - Subsection

Section 54(7) in Uttaranchal Value Added Tax Act, 2005

(7)The head quarters and jurisdiction of other single member benches, referred to in sub-clause (ii) of clause (a) of sub-section (10) of Section 53. shall be such as the Government may, from time to time, in consultation with the President of the Tribunal, notify.