Legal Document View

Unlock Advanced Research with PRISMAI

- 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 Rajasthan - Subsection

Section 8A(5) in The Rajasthan Sales Tax Rules, 1995

(5)The Chairman and the members of the Settlement Board shall ordinarily be appointed for a period of one year, which may further be extended by the State Government for one year at a time but not exceeding three years in all.