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[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 109(9) in The Jammu and Kashmir Goods and Services Tax Act, 2017

(9)The Government, in consultation with the State President may, for the administrative convenience, transfer a Judicial Member or a Member Technical (State) from one Bench to another Bench within the State.