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6. Qualifications for appointment of Chairperson and other Members.- (1) The Chairperson of the National Tax Tribunal shall be a person who has been a Judge of the Supreme Court or the Chief Justice of a High Court. (2) A person shall not be qualified for appointment as Member unless he- (a) is, or has been, or is eligible to be, a Judge of a High Court; or (b) is, or has been, a Member of the Income-tax Appellate Tribunal or of the Customs, Excise and Service Tax Appellate Tribunal for at least 1[five years]. 1. Subs. by Act 18 of 2007, s. 3, for "seven years" (w.e.f. 29-1-2007).    |
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