Legal Document View

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
[Cites 0, Cited by 0] [Section 8A] [Entire Act]

State of West Bengal - Subsection

Section 8A(3) in West Bengal Value Added Tax Act, 2003

(3)No person shall be eligible for appointment as a member of the Settlement Commission, unless -
(a)he is an Additional Commissioner or a Special Commissioner; or
(b)he has been, prior to his retirement on superannuation from the service of the State Government, an Additional Commissioner or a Special Commissioner.