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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(h) in The Central Sales Tax (Amendment) Act, 2001

(h)the proper functioning of the Authority constituted under section 19;(i) the salaries and allowances payable to, and the terms and conditions of service of, the Chairman and Members under sub- section (3) of section 19;