Legal Document View

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

State of Andhra Pradesh - Subsection

Section 107(6)(b) in Andhra Pradesh 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. 23 of 2018, dated 19.10.2018.] in relation to which the appeal has been filed.