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[Cites 0, Cited by 7] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in The Central Goods and Services Tax Act, 2017

(2)Without prejudice to the provisions of sub-section (1), the Board may, by order, authorise any officer referred to in clauses (a) to (h) of section 3 to appoint officers of central tax below the rank of Assistant Commissioner of central tax for the administration of this Act.