Section 112(1)(a) in Himachal Pradesh Goods and Services Tax Rules, 2017

[Cites 0, Cited by 0] [Section 112(1)] [Section 112] [Entire Act]

State of Himachal Pradesh - Subsection

Section 112(1)(a) in Himachal Pradesh Goods and Services Tax Rules, 2017

(a)where the adjudicating authority or, as the case may be, the Appellate Authority has refused to admit evidence which ought to have been admitted; or

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State of Himachal Pradesh - Subsection

Section 112(1)(a) in Himachal Pradesh Goods and Services Tax Rules, 2017