Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(2) in The Union Territory Goods and Services Tax Act, 2017

(2)The Authority shall consist of-
(i)one member from amongst the officers of central tax; and
(ii)one member from amongst the officers of Union territory tax, to be appointed by the Central Government.