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

State of Uttar Pradesh - Subsection

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

(f)In a case before a bench consisting of two or more members any order other than an order finally disposing of the case may be passed by any one of the members constituting the bench.