Section 4(3)(a) in M.P. Vat Rules, 2006

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State of Madhya Pradesh - Subsection

Section 4(3)(a) in M.P. Vat Rules, 2006

(a)The members of the Appellate Board referred to in sub-rule (1) shall be appointed by the Government on the recommendation of a Selection Committee consisting of the following :-

(i)Chief Secretary, Government of Madhya Pradesh - Chairman

(ii)Chairman, Appellate Board - Member

(iii)Principal Secretary, Government of Madhya Pradesh, Law and Legislative Affairs Department - Member

(iv)Principal Secretary, Government of Madhya Pradesh, Commercial Taxes Department - Member Secretary.

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State of Madhya Pradesh - Subsection

Section 4(3)(a) in M.P. Vat Rules, 2006