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[Cites 0, Cited by 0] [Section 112] [Entire Act]

State of Telangana - Subsection

Section 112(10) in Telangana Goods and Services Tax Act, 2017

(10)Every application made before the Appellate Tribunal,-
(a)in an appeal for rectification of error or for any other purpose; or
(b)for restoration of an appeal or an application, shall be accompanied by such fees as may be prescribed.