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[Cites 0, Cited by 6] [Section 45] [Entire Act]

NCT Delhi - Subsection

Section 45(2) in Delhi Sales Tax Act, 1975

(2)If the Appellate Tribunal refuses to state the case which it has been required to do, on the ground that no question of law arises, the dealer or the Commissioner, as the case may be, within thirty days of the communication of such refusal either withdraw his application (and if he does so, any fee paid shall be refunded), or apply to the High Court against such refusal.