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[Cites 0, Cited by 0] [Section 73] [Entire Act]

Daman and Diu - Subsection

Section 73(3) in Daman and Diu Value Added Tax Regulation, 2005

(3)Subject to the provisions of sub-section (1), the qualifications and other conditions of service of the member or members constituting the Appellate Tribunal and the period for which such member or members shall hold office, shall be such as may be prescribed.