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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of West Bengal - Subsection

Section 7(5) in West Bengal Value Added Tax Act, 2003

(5)The functions of the Appellate and Revisional Board may be discharged by any of the members sitting either or singly, or in Benches of two or more members, as may be determined by the President.