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 103] [Entire Act] State of Arunachal Pradesh - Subsection Section 103(2) in The Arunachal Pradesh Goods and Services Tax Act, 2017 (2)The advance ruling referred to in subsection (1) shall be binding unless the law, facts or circumstances supporting the original advance ruling have changed.
