Section 6(3) in The Karnataka Appellate Tribunal Act, 1976

[Cites 0, Cited by 0] [Section 6] [Entire Act]

(3)The Bench hearing any matter relating to,-

(a)the Department of Co-operation, shall consist of,-

(i)a District Judge; and

(ii)a Co-operation Member;

(b)the Department of Commercial Taxes, shall consist of,-

(i)a District Judge; and

(ii)a Commercial Taxes Member;

Legal Document View