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

State of Chattisgarh - Subsection

Section 4(3)(a) in Chhattisgarh Value Added Tax Rules, 2006

(a)The Chairman shall hold office as such for a term of live years from the date on which he assumes charge or until he attains the age of sixty five years whichever is earlier.