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[Cites 0, Cited by 0] [Section 112] [Entire Act]

State of Rajasthan - Subsection

Section 112(4) in Rajasthan Goods and Services Tax Rules, 2017

(4)Nothing contained in this rule shall affect the power of the Appellate Authority or the Appellate Tribunal to direct the production of any document, or the examination of any witness, to enable it to dispose of the appeal.