Section 110(1)(b) in The Central Goods and Services Tax Act, 2017

[Cites 0, Cited by 1] [Section 110(1)] [Section 110] [Entire Act]

(b)a Judicial Member, unless he-

(i)has been a Judge of the High Court; or

(ii)is or has been a District Judge qualified to be appointed as a Judge of a High Court; or

(iii)is or has been a Member of Indian Legal Service and has held a post not less than Additional Secretary for three years;

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