Section 8(9) in The West Bengal Taxation Tribunal Act, 1987.
(9)[ Every application for vacating or modifying any interim order passed under sub-section (7) shall, unless the Tribunal directs otherwise, be made only after prior notice to the person who made the application under sub-section (1) and the other parties to such application.] [Sub-sections (8) and (9) inserted by W.B. Act 1 of 1994, w.e.f. 7.9.1993.]
