Section 20 in Andhra Pradesh Value Added Tax Appellate Tribunal Regulations, 2005
20. Unanimous or majority order.
- Where the order is unanimous, it shall be signed and dated by all the members of ht Tribunal. Where it is an order of the majority it shall be similarly signed and dated by the members forming the majority. The dissenting member, shall also write his order and record his opinion on the point or points on which he dissents.
