Section 117(5)(b) in The Central Goods and Services Tax Act, 2017

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Union of India - Subsection

Section 117(5)(b) in The Central Goods and Services Tax Act, 2017

(b)has been wrongly determined by the State Bench or Area Benches, by reason of a decision on such question of law as herein referred to in sub-section (3).

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Union of India - Subsection

Section 117(5)(b) in The Central Goods and Services Tax Act, 2017