Section 6(2)(b) in The National Tax Tribunal Act, 2005

[Cites 0, Cited by 4] [Section 6(2)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2)(b) in The National Tax Tribunal Act, 2005

(b)is, or has been, a Member of the Income-tax Appellate Tribunal or of the Customs, Excise and Service Tax Appellate Tribunal for at least [five years].

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Union of India - Subsection

Section 6(2)(b) in The National Tax Tribunal Act, 2005