Section 3(3)(c) in The West Bengal Taxation Tribunal Act, 1987.

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State of West Bengal - Subsection

Section 3(3)(c) in The West Bengal Taxation Tribunal Act, 1987.

(c)as a Technical Member unless he is or has been an officer of the State Government or the Central Government, not below the rank of a Secretary to that Government, in the Secretariat or elsewhere, and has dealt with revenue or taxation matters during his service in the Government in the capacity of a Deputy Secretary and above to the State Government or the Central Government for a period of not less than three years in the aggregate.

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State of West Bengal - Subsection

Section 3(3)(c) in The West Bengal Taxation Tribunal Act, 1987.