Section 55(1) in Uttaranchal Value Added Tax Act, 2005
(1)Any person aggrieved by an order under sub-section (4) or sub-section (5) of Section 53, other than an order under sub-section (2) of that Section summarily disposing of the appeal or by an order passed under Section 30, by the Tribunal may, within ninety days from the date of service of such order, apply to the High Court for revision of such order.
