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[Cites 0, Cited by 0] [Section 21B] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21B(1) in Andhra Pradesh General Sales Tax Act, 1957

(1)The Chairman, Vice-Chairman, and Member shall hold office as such for a term of five years from the date on which he enters upon his office or until he attains the age of sixty-five years, whichever is earlier.