Section 83(1)(a) in Kerala Goods and Services Tax Rules, 2017

[Cites 0, Cited by 0] [Section 83(1)] [Section 83] [Entire Act]

State of Kerala - Subsection

Section 83(1)(a) in Kerala Goods and Services Tax Rules, 2017

(a)that he is a retired officer of the Commercial Tax Department of any State Government or of the Central Board of Excise and Customs, Department of Revenue, Government of India, who, during his service under the Government, had worked in a post not lower than the rank of a Group-B gazetted officer for a period of not less than two years; or

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State of Kerala - Subsection

Section 83(1)(a) in Kerala Goods and Services Tax Rules, 2017