Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Rajasthan - Section Section 137 in Rajasthan Goods and Services Tax Rules, 2017 137. [ Tenure of Authority. [Substituted by Rajasthan Notification No. F.12(46) FD/Tax/2017-Part I-81, dated 29.9.2017.] - The tenure of the Authority shall be in accordance with the provisions of rule 137 of the Central Goods and Services Tax Rules, 2017.]
