The Central Sales Tax Act, 1956
23. Procedure of Authority.-
The Authority shall, subject to the provisions of this Chapter, have power to regulate its own procedure 2[in all matters, including stay of recovery of any demand] arising out of the exercise of powers under this Act.
2. Subs. by Act 32 of 2003, s. 165, for "in all matters" (w.e.f. 14-5-2003).