Section 137 in Punjab Goods and Services Tax Rules, 2017
137. [ Tenure of Authority. [Substituted by Punjab Notification No. G.S.R.2/P.A.5/2017/S.164/Amd.(8)/2017, dated 29.12.2017 (w.e.f. 29.6.2017).]
- The tenure of the Authority shall be in accordance with the provisions of the rule 137 of the Central Goods and Services Tax Rules, 2017.][Chapter XVI] [Added by Punjab Notification No. GSR. 22/P.A.5/2017/S.164/Amd.(1)/2017, dated 30.6.2017 (w.e.f. 29.6.2017).] E-way Rules
