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[Cites 0, Cited by 0] [Section 57(12)] [Section 57] [Entire Act]

State of Uttar Pradesh - Subsection

Section 57(12)(b) in Uttar Pradesh Value Added Tax Act, 2008

(b)an appeal against a direction given under the proviso to sub-section (7) of section 48 shall be heard and disposed of by a bench of two members;