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[Cites 0, Cited by 0] [Section 76] [Entire Act]

Daman and Diu - Subsection

Section 76(9) in Daman and Diu Value Added Tax Regulation, 2005

(9)Where a person has failed to attend the hearing at the time and place stipulated, the Appellate Tribunal may adjourn the proceedings, reject the appeal or proceed to make an order determining the issue or disposing of the appeal in the absence of the person.