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[Cites 0, Cited by 0] [Section 117] [Entire Act]

Union of India - Subsection

Section 117(1) in The Central Goods and Services Tax Act, 2017

(1)Any person aggrieved by any order passed by the State Bench or Area Benches of the Appellate Tribunal may file an appeal to the High Court and the High Court may admit such appeal, if it is satisfied that the case involves a substantial question of law.