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[Cites 0, Cited by 0] [Section 110(1)] [Section 110] [Entire Act]

Union of India - Subsection

Section 110(1)(c) in The Central Goods and Services Tax Act, 2017

(c)a Technical Member (Centre) unless he is or has been a member of Indian Revenue (Customs and Central Excise) Service, Group A, and has completed at least fifteen years of service in Group A;