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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 74(3) in Arunachal Pradesh Goods Tax Act, 2005

(3)Subject to the provisions of sub-section (1), the qualifications and other conditions of service of the member or members constituting the Appellate Tribunal and the period for which such member or members shall hold office, shall be such as may be determined by the Government.