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[Cites 0, Cited by 0] [Section 56(1)] [Section 56] [Entire Act]

State of Gujarat - Subsection

Section 56(1)(a) in Gujarat Value Added Tax Rules, 2006

(a)If the appellate or revising authority does not summarily reject the appeal or the application for revision, it shall fix the date for hearing. The date so fixed shall not be earlier than ten days from the date on which intimation thereof is given to the appellant or the applicant or to his agent or to legal practitioner engaged by the appellant or the applicant: