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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Chattisgarh - Subsection

Section 4(10) in Chhattisgarh Value Added Tax Rules, 2006

(10)The salaries, allowances and other terms and conditions of service of the Chairman and Member of Tribunal shall be such as the State Government may, by order, specify but shall not be disadvantageous from their previous service.