Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 44] [Entire Act] State of Himachal Pradesh - Subsection Section 44(2) in The Himachal Pradesh Value Added Tax Act, 2005 (2)The Chairperson and the member shall possess such qualification as may be prescribed, and their terms of office shall be such as may be prescribed.
