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[Cites 0, Cited by 0] [Section 88(3)] [Section 88] [Entire Act]

State of Tamilnadu - Subsection

Section 88(3)(e) in Tamil Nadu General Sales Tax Act, 1959

(e)the Chairman or any members of the Appellate Tribunal appointed under section 30 of the said Act and continuing in office as such immediately before the commencement of this Act, shall, on and from the date of commencement of this Act, be deemed to have been appointed as the Chairman and members of the Appellate Tribunal under this Act and shall continue in office as such till he ceases to be such Chairman or member;