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[Cites 0, Cited by 0] [Section 53(10)] [Section 53] [Entire Act]

State of Uttarakhand - Subsection

Section 53(10)(e) in Uttaranchal Value Added Tax Act, 2005

(e)In a case before a bench consisting of two or more members, any order other than an order finally disposing of the case may be passed by any one of the members constituting the bench.