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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Uttarakhand - Subsection

Section 53(11) in Uttaranchal Value Added Tax Act, 2005

(11)Any member who has previously dealt with any case coming up before the Tribunal in any other capacity or is personally interested in any case coming up before the Tribunal shall be disqualified to hear that case.