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[Cites 0, Cited by 0] [Section 100] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 100(1) in The Jammu and Kashmir Goods and Services Tax Act, 2017

(1)The concerned officer, the jurisdictional officer or an applicant aggrieved by any advance ruling pronounced under sub-section (4) of section 98, may appeal to the Appellate Authority.