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

State of Telangana - Subsection

Section 45(4) in Telangana Mining Settlements Act, 1956

(4)In case the appeal is against an order of assessment of any tax under Chapter VII or against an order of refusal to refund any such tax, the appellate authority may, before hearing the case, order that the amount of the tax be deposited or sufficient security produced.