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[Cites 0, Cited by 0] [Section 101] [Entire Act]

State of Manipur - Subsection

Section 101(3) in Manipur Goods and Services Tax Act, 2017

(3)Where the members of the Appellate Authority differ on any point or points referred to in appeal or reference, it shall be deemed that no advance ruling can be issued in respect of the question under the appeal or reference.