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[Cites 0, Cited by 0] [Section 50(4)] [Section 50] [Entire Act]

State of Tamilnadu - Subsection

Section 50(4)(b) in Tamil Nadu Value Added Tax Act, 2006

(b)Where an appeal or application is heard by a Bench consisting of three members and the members differ in opinion on any point, the point shall be decided in accordance with the opinion of the majority.