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[Cites 0, Cited by 0] [Section 57(1)] [Section 57] [Entire Act]

State of Uttar Pradesh - Subsection

Section 57(1)(i) in Uttar Pradesh Value Added Tax Act, 2008

(i)where the Tribunal consists of one or more persons who is or are member or members of the U.P. Higher Judicial Service, then he or senior most amongst them shall be appointed as the President.