Section 107(6)(b) in The Central Goods and Services Tax Act, 2017

[Cites 0, Cited by 16] [Section 107(6)] [Section 107] [Entire Act]

Union of India - Subsection

Section 107(6)(b) in The Central 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 Act No. 31 of 2018, dated 29.8.2018.] in relation to which the appeal has been filed.

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Union of India - Subsection

Section 107(6)(b) in The Central Goods and Services Tax Act, 2017