Section 4(3)(a) in The Kerala General Sales Tax Act, 1963

[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

(a)Subject to the provisions of clause (b), the functions of the Appellate Tribunal 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

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