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[Cites 0, Cited by 0] [Section 112(8)] [Section 112] [Entire Act]

State of Telangana - Subsection

Section 112(8)(b) in Telangana Goods and Services Tax Act, 2017

(b)a sum equal to twenty per cent. of the remaining amount of tax in dispute, in addition to the amount paid under sub-section (6) of the section 107, arising from the said order, 104[subject to a maximum of fifty crore rupees] ir relation to which the appeal has been filed.