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[Cites 0, Cited by 0] [Section 81] [Entire Act]

NCT Delhi - Subsection

Section 81(8) in The Delhi Value Added Tax Act, 2004

(8)Where there is no such majority, the judges shall state the point of law upon which they differ and the case shall, then, be heard upon that point only by one or more of the other judges of the High Court and such point shall be decided according to the opinion of the majority of the Judges who have heard the case including those who first heard it.