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 16] [Entire Act] NCT Delhi - Subsection Section 16(a) in THE DELHI GOODS AND SERVICES TAX (AMENDMENT) ACT, 2019 (a)after the words “Appellate Authority”, at both the places where they occur, the words “or the National Appellate Authority” shall be inserted;
