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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(10) in The Bihar Value Added Tax Act, 2005

(10)
(a)The Members of the Tribunal shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (45 of 1860).
(b)No Member shall accept any other paid employment outside the duties of his office during the term of his membership of the Tribunal.