Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14] [Entire Act] NCT Delhi - Subsection Section 14(a) in THE DELHI GOODS AND SERVICES TAX (AMENDMENT) ACT, 2019 (a)after the words “Appellate Authority”, the words “or the National Appellate Authority” shall be inserted;
