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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(7) in The M.P. Vat Act, 2002

(7)Judicial members shall be the person who has been a member of Madhya Pradesh Higher Judicial Service or a person who has been an Advocate dealt in tax matters for at least ten years. At least one Judicial member shall be a serving or retired member of the Madhya Pradesh Higher Judicial Service.