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Allahabad HC: Writ Court Can’t Revise Order Passed in Revision u/s 11 of U.P. Sales Tax Act - (01 Nov 2017)

Allahabad High Court has held that Writ Court cannot revise order passed in Revision under Section 11 of the U.P Sales Tax Act, 1948.

Tags : ALLAHABAD HIGH COURT   SALES TAX  

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