Section 107(6)(b) in The U.P. Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 107(6)] [Section 107] [Entire Act]

State of Uttar Pradesh - Subsection

Section 107(6)(b) in The U.P. Goods and Services Tax Act, 2017

(b)a sum equal to ten per cent of the remaining amount of tax in dispute arising from the said order, [subject to a maximum of twenty five crore rupees] [Inserted by Uttar Pradesh Act No. 45 of 2018, dated 24.12.2018.] in relation to which the appeal has been filed.

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State of Uttar Pradesh - Subsection

Section 107(6)(b) in The U.P. Goods and Services Tax Act, 2017