Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 95] [Entire Act] State of Punjab - Subsection Section 95(f) in The Punjab Goods and Services Tax Act, 2017 (f)[ "National Appellate Authority" means the National Appellate Authority for Advance Ruling referred to in section 101A.] [Added by Punjab Act No. 3 of 2020, dated 20.2.2020.].
