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[Cites 0, Cited by 3] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(1) in The Kerala Value Added Tax Act, 2003

(1)The Government may appoint a Settlement Commission consisting of a Chairman and as many other members as they think fit, to perform the functions assigned to the Settlement Commission by or under this Act. The Chairman shall be a person who is a judicial Officer not below the rank of a District judge and the other members shall possess such qualifications as may be prescribed;