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

State of Gujarat - Subsection

Section 4(2) in Gujarat Value Added Tax Rules, 2006

(2)A member of the Tribunal shall hold office until he attains the age of sixty-five years:Provided that where member of the Tribunal is of a rank of High Court Judge, the Government may extend the age limit by a maximum of two years for such member.