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[Cites 0, Cited by 0] [Section 53(10)] [Section 53] [Entire Act]

State of Uttarakhand - Subsection

Section 53(10)(b) in Uttaranchal Value Added Tax Act, 2005

(b)An appeal against an order passed under Section 52, or against direction given under sub-section (8) of Section 43 shall be heard and disposed of by a bench of two members;