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[Cites 0, Cited by 1] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(3) in The Kerala Value Added Tax Act, 2003

(3)The functions of the Settlement Commission may be performed -
(i)by a bench consisting of the Chairman and any other member; or
(ii)by a bench consisting of the Chairman and two other members; or
(iii)by a bench consisting of two or more members other than the Chairman.