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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Punjab - Subsection

Section 96(1) in The Punjab Goods and Services Tax Act, 2017

(1)The Government shall, by notification, constitute an Authority to be known as the Punjab Authority for Advance Ruling:Provided that the Government may, on the recommendation of the Council, notify any Authority located in another State to act as the Authority for the State.