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[Cites 0, Cited by 1] [Section 65] [Entire Act]

State of Gujarat - Subsection

Section 65(5) in Gujarat Sales Tax Act, 1969

(5)The Commissioner on receipt of notice that an appeal against the order passed in appeal by the Assistant Commissioner has been preferred by the other party to the Tribunal, may, within thirty days of the receipt of the notice, file a memorandum of cross-objections against any part of the order passed in appeal by the Assistant Commissioner and such memorandum shall be disposed of by the Tribunal as if it were an appeal.