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[Cites 0, Cited by 0] [Section 21A(4)] [Section 21A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21A(4)(c) in Andhra Pradesh General Sales Tax Act, 1957

(c)as Member unless he,-
(i)is or has been a member of the Appellate Tribunal for a period of atleast one year by virtue of being an officer of the Commercial Taxes Department; or
(ii)is or has been a Joint Commissioner of Commercial Taxes, with experience for a period of atleast one year on the legal side in connection with the making of laws and framing of rules of the Commercial Taxes Department.