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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Himachal Pradesh - Subsection

Section 96(2) in The Himachal Pradesh Goods and Services Tax Act, 2017

(2)The Authority shall consist of -
(i)one member from amongst the officers of central tax, and
(ii)one member from amongst the officers of State tax, to be appointed by the Central Government and the State Government respectively.