Section 7(11) in West Bengal Value Added Tax Act, 2003
(11)The President or any member of the West Bengal Commercial Taxes Appellate and Revisional Board appointed under the West Bengal Sales Tax Act, 1994, (West Ben. Act XLIX of 1994) and continuing in office as such immediately before the appointed day, shall, on and from the appointed day, be deemed to have been appointed as the President or the member of the Appellate and Revisional Board under this Act and shall continue in office as such till he ceases to be such President or member.
