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[Cites 0, Cited by 0] [Section 108] [Entire Act]

State of Meghalaya - Subsection

Section 108(5) in Meghalaya Goods and Services Tax Act, 2017

(5)Where the issuance of an order under sub-section (1) is stayed by the order of a court or Appellate Tribunal, the period of such stay shall be excluded in computing the period of limitation referred to in clause (b) of sub-section (2).