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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Himachal Pradesh - Subsection

Section 44(3) in The Himachal Pradesh Value Added Tax Act, 2005

(3)The tenure of the Chairperson and members shall ordinarily be four years which may be extended by the State Government, by such period as it may think fit, but shall not be beyond the age of 62 years in any case.