Section 3 — Appointment of officers.

The Integrated Goods and Services Tax Act, 2017
The Board may appoint such central tax officers as it thinks fit for exercising the powers under this Act.

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.