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[Cites 0, Cited by 0] [Section 83A] [Entire Act]

Union of India - Subsection

Section 83A(12) in The Central Goods and Services Tax Rules, 2017

(12)Handling representations. - A person not satisfied with his result may represent in writing, clearly specifying the reasons therein to NACIN or the jurisdictional Commissioner as per the procedure established by NACIN on the official websites of the Board, NACIN and common portal.