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[Cites 0, Cited by 0] [Section 110] [Entire Act]

Union of India - Subsection

Section 110(16) in The Central Goods and Services Tax Act, 2017

(16)The State Government, with the concurrence of the Chief Justice of the High Court, may suspend from office, a Judicial Member or Technical Member (State) of the State Bench or Area Benches in respect of whom a reference has been made to the Judge of the High Court under sub-section (14).