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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(2) in Haryana Value Added Tax Rules, 2003

(2)A person appointed as a member of the Tribunal who retires from his substantive post during his tenure as such, shall get the salary and allowances as provided in sub-rule (1) immediately after the date of retirement.