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[Cites 0, Cited by 0] [Section 73] [Entire Act]

NCT Delhi - Subsection

Section 73(3) in The Delhi Value Added Tax Act, 2004

(3)Subject to the provisions of sub-section (1) of this section, the qualifications and other conditions of service of the member or members constituting the Appellate Tribunal and the period for which such member or members shall hold office, shall be such as may be determined by the Government.