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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Chattisgarh - Subsection

Section 4(2)(b) in Chhattisgarh Value Added Tax Rules, 2006

(b)The Member of the Tribunal shall be the person who has held the post of Additional Commissioner Commercial Tax in Chhattisgarh or Chhattisgarh at least for three years.