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[Cites 0, Cited by 0] [Section 93(2)] [Section 93] [Entire Act]

UT Chandigarh - Subsection

Section 93(2)(c) in The Punjab Value Added Tax Act, 2005

(c)the Presiding officer of the Sales Tax Tribunal, appointed under the repealed Act and continuing in office as such, immediately before the appointed day, shall, on and from the appointed day, be deemed to have been appointed as the Chairman of the Tribunal under this Act and shall continue in office as such, till the constitution of the Tribunal under this Act or till he ceases to be such Presiding Officer (Chairman) as per the terms and conditions under the repealed Act, whichever is earlier;