Section 4(7)(i) in The Kerala Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 4(7)] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(7)(i) in The Kerala Value Added Tax Act, 2003

(i)When the Chairman is not a member of that Bench, either by the Chairman or by the Chairman and any other member or members as the Chairman may direct; and

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State of Kerala - Subsection

Section 4(7)(i) in The Kerala Value Added Tax Act, 2003