Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 54] [Entire Act] State of Uttarakhand - Subsection Section 54(8) in Uttaranchal Value Added Tax Act, 2005 (8)The President may, from time to time, constitute Benches of two or more members, and specify the jurisdiction and place of sitting of such Benches as he may consider necessary.
