Section 112(8)(b) in The Central Goods and Services Tax Act, 2017

[Cites 0, Cited by 1] [Section 112(8)] [Section 112] [Entire Act]

Union of India - Subsection

Section 112(8)(b) in The Central Goods and Services Tax Act, 2017

(b)a sum equal to twenty per cent. of the remaining amount of tax in dispute, in addition to the amount paid under sub-section (6) of section 107, arising from the said order, [subject to a maximum of fifty crore rupees,] [Inserted by Act No. 31 of 2018, dated 29.8.2018.] in relation to which the appeal has been filed.

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Union of India - Subsection

Section 112(8)(b) in The Central Goods and Services Tax Act, 2017