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

NCT Delhi - Subsection

Section 73(5) in The Delhi Value Added Tax Act, 2004

(5)Where the number of members of the Appellate Tribunal is more than one and if the members differ in opinion on any point, the point shall be decided according to the opinion of the majority, if there is a majority, but if the members are equally divided, the decision of the Chairperson of the Appellate Tribunal thereon shall be final.