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[Cites 0, Cited by 0] [Section 93(2)] [Section 93] [Entire Act]

State of Bihar - Subsection

Section 93(2)(c) in The Bihar Value Added Tax Act, 2005

(c)the terms and conditions of service of the Chairperson or any other Government servant appointed as a member of the Tribunal under sub-section (7) of section 9;