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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Uttar Pradesh - Subsection

Section 62(4) in Uttar Pradesh Value Added Tax Act, 2008

(4)A person shall not be qualified for appointment as member unless he,
(i)has held the post of Member Tribunal or Additional Commissioner under this Act or under the erstwhile Act; or
(ii)he is or has been a member of U.P. Higher Judicial Service.