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[Cites 0, Cited by 2] [Section 13] [Entire Act]

NCT Delhi - Subsection

Section 13(3) in Delhi Sales Tax Act, 1975

(3)Subject to the provisions of sub-section (1), 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 Central Government.