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[Cites 0, Cited by 0] [Section 57(13)] [Section 57] [Entire Act]

State of Uttar Pradesh - Subsection

Section 57(13)(b) in Uttar Pradesh Value Added Tax Act, 2008

(b)by a larger bench, refer such remaining appeals to such larger bench having jurisdiction and thereafter such larger bench may recall such earlier decision and proceed to decide all the appeals together.