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[Cites 0, Cited by 0] [Section 73] [Entire Act]

Daman and Diu - Subsection

Section 73(7) in Daman and Diu Value Added Tax Regulation, 2005

(7)Subject to the previous sanction of the Government, the Appellate Tribunal shall, for the purpose of regulating its procedure and disposal of its business, make regulations in consistent with the provisions of this Regulation and the rules made thereunder.