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[Cites 0, Cited by 1] [Section 62] [Entire Act]

State of Gujarat - Subsection

Section 62(3) in Gujarat Sales Tax Act, 1969

(3)If any such question arises from any order already passed under this Act or any earlier law, no such question shall be entertained for determination under this section; but such question may be raised in appeal against, or by way of revision of such order.