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[Cites 0, Cited by 0] [Section 123] [Entire Act]

State of Kerala - Subsection

Section 123(2) in Kerala Goods and Services Tax Rules, 2017

(2)A State level Screening Committee shall be constituted in each State by the State Governments which shall consist of-
(a)one officer of the State Government, to be nominated by the Commissioner, and
(b)one officer of the Central Government, to be nominated by the Chief Commissioner.