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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Rajasthan - Subsection

Section 31(3) in The Rajasthan Sales Tax Rules, 1995

(3)Notwithstanding anything contained in sub-rule (2), where both the Members of the Tax Board sitting in a Division Bench cannot hear an appeal listed to be heard by such Bench on account of any judicial propriety, the Chairman shall transfer such appeal to himself of any other member to decide the same sitting in single Bench.