Section 2 in THE DELHI GOODS AND SERVICES TAX (AMENDMENT) ACT, 2019
2. Amendment of section 2:- In section 2 of the Delhi Goods and Services Tax Act, 2017 (3 of 2017) (hereinafter
referred as the principal Act), in clause (4), after the words “the Appellate Authority for Advance Ruling,”, the words “the National Appellate Authority for Advance Ruling,” shall be inserted;
