Section 103 in Telangana Goods and Services Tax Act, 2017
103. Applicability of advance ruling.
(1)The advance ruling pronounced by the Authority or the Appellate Authority under this Chapter shall be binding only -(a)on the applicant who had sought it in respect of any matter referred to in sub-section (2) of section 97 for advance ruling;(b)on the concerned officer or the jurisdictional officer in respect of the applicant.(1A)[ The Advance Ruling pronounced by the National Appellate Authority under this Chapter shall be binding on -(a)the applicants, being distinct persons, who had sought the ruling under subsection (1) of Section 101-B and all registered persons having the same Permanent Account Number issued under the Income-tax Act, 1961 (Central Act 43 of 1961);(b)the concerned officers and the jurisdictional officers in respect of the applicants referred to in clause (a) and the registered persons having the same Permanent Account Number issued under the Income-tax Act, 1961 (Central Act 43 of 1961).](2)The advance ruling referred to in sub-section (1) [and sub-section (1A)] [Substituted by Act No. 3 of 2020.] shall be binding unless the law, facts or circumstances supporting the original advance ruling have changed.
