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[Cites 0, Cited by 0] [Section 107] [Entire Act]

State of Telangana - Subsection

Section 107(10) in Telangana Goods and Services Tax Act, 2017

(10)The Appellate Authority may, at the time of hearing of an appeal, allow an appellant to add any ground of appeal not specified in the grounds of appeal, if it is satisfied that the omission of that ground from the grounds of appeal was not wilful or unreasonable.