Section 122 in Rajasthan Goods and Services Tax Rules, 2017
122. [ Constitution of the Authority. [Substituted by Rajasthan Notification No. F.12(46) FD/Tax/2017-Part I-81, dated 29.9.2017.]
- Constitution of the Authority. - The constitution of the Authority shall be in accordance with the provisions of rule 122 of the Central Goods and Services Tax Rules, 2017.
