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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Gujarat - Subsection

Section 16(2) in GUJARAT CARRIAGE OF GOODS TAXATION ACT, 1962

(2)Subject to such rules of procedure as may be prescribed, the prescribed authority may, after giving the appellant an opportunity of being heard, pass such orders on the appeal as such authority thinks just and proper.