Section 110(1)(d) in The Central Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 110(1)] [Section 110] [Entire Act]

Union of India - Subsection

Section 110(1)(d) in The Central Goods and Services Tax Act, 2017

(d)a Technical Member (State) unless he is or has been an officer of the State Government not below the rank of Additional Commissioner of Value Added Tax or the State goods and services tax or such rank as may be notified by the concerned State Government on the recommendations of the Council with at least three years of experience in the administration of an existing law or the State Goods and Services Tax Act or in the field of finance and taxation.

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Union of India - Subsection

Section 110(1)(d) in The Central Goods and Services Tax Act, 2017