Section 116(2)(d) in Manipur Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 116(2)] [Section 116] [Entire Act]

State of Manipur - Subsection

Section 116(2)(d) in Manipur Goods and Services Tax Act, 2017

(d)a retired officer of the Commercial Tax Department of any State Government or Union t or of the Board who, during his service under, the Government, had worked in a post not below the rank than that of a Group-B Gazetted officer for a period of not less than two years:

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State of Manipur - Subsection

Section 116(2)(d) in Manipur Goods and Services Tax Act, 2017