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[Cites 0, Cited by 0] [Section 21A(4)] [Section 21A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21A(4)(b) in Andhra Pradesh General Sales Tax Act, 1957

(b)as Vice-Chairman unless he,-
(i)is a serving or retired Secretary to Government with special knowledge and experience in law or commercial taxes matters for a period of at least one year; or
(ii)is or has been the Commissioner of Commercial Taxes for a period of atleast one year;