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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Rajasthan - Subsection

Section 90(4) in The Rajasthan Sales Tax Act, 1994

(4)The constitution of the Tax Board shall not be deemed to be invalid if any vacancy occurs or continues on account of death, resignation, retirement, transfer, expiry or termination of the appointment, or due to temporary absence of the Chairman or of any member.