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

State of Andhra Pradesh - Subsection

Section 107(15) in Andhra Pradesh Goods and Services Tax Act, 2017

(15)A copy of the order passed by the Appellate Authority shall also be sent to the Chief Commissioner or the authority designated by him in this behalf and the jurisdictional Commissioner of Central tax or an authority designated by him in this behalf.