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State of Kerala - Section

Section 122 in Kerala Goods and Services Tax Rules, 2017

122. Constitution of the Authority.

- The Authority shall consist of,-
(a)a Chairman who holds or has held a post equivalent in rank to a Secretary to the Government of India; and
(b)four Technical Members who are or have been Commissioners of State tax or central tax or have held an equivalent post under the existing law, to be nominated by the Council.