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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(2)(b) in The Benami Transactions (Prohibition) Act, 1988

(b)in the case of an Administrative Member, has been a Member of the Indian Revenue Service and has held the post of Chief Commissioner of Income-tax or equivalent post in that Service.