Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 95] [Entire Act] State of Meghalaya - Subsection Section 95(e) in Meghalaya Goods and Services Tax Act, 2017 (e)"Appellate Authority" means the Appellate Authority for Advance Ruling constituted under section 99.
