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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] Union of India - Subsection Section 3(2) in The Central Boards Of Revenue Act, 1963 (2)Each Board shall consist of such number of persons [not exceeding seven] [Substituted by Act 25 of 1978, Section 27 (w.e.f 21. 6. 1978)] as the Central Government may think fit to appoint.
