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

State of Haryana - Subsection

Section 107(6)(b) in The Haryana Goods and Services Tax Act, 2017

(b)a sum equal to ten percent of the remaining amount of tax in dispute arising from the said order, [subject to a maximum of twenty-five crore rupees] [Inserted by Haryana Act No. 25 of 2018, dated 28.9.2018.] in relation to which the appeal has been filed.