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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(7) in Bihar Value Added Tax Rules, 2005

(7)No member of the Tribunal, other than the Judicial Member, shall continue as member after attaining the age of 65 years:Provided that the officer of the Judicial Service appointed as Judicial Member shall, subject to the provisions of sub-rule (9), be entitled to continue as member till the expiry of his term.