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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).    |
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