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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Uttarakhand - Subsection

Section 54(10) in Uttaranchal Value Added Tax Act, 2005

(10)The Tribunal shall, with the previous sanction of the Government make regulations consistent with the provisions of this Act and the rules made thereunder for regulating its procedure and the disposal of its business.