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[Cites 0, Cited by 0] [Section 110] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 110(3) in The Jammu and Kashmir Goods and Services Tax Act, 2017

(3)Before appointing any person as the State President or Members of the Appellate Tribunal, the Government, shall satisfy itself that such person does not have any financial or other interests which are likely to pre-judicially affect his functions as such State President or Member.