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[Cites 0, Cited by 0] [Section 53A(1)] [Section 53A] [Entire Act]

State of Assam - Subsection

Section 53A(1)(a) in THE ASSAM GOODS AND SERVICES TAX (AMENDMENT) ACT, 2019

(a)in second line , after the words "Appellate Authority", the words "or the National Appellate Authority" shall be inserted;