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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Assam - Subsection

Section 17(1) in THE ASSAM GOODS AND SERVICES TAX (AMENDMENT) ACT, 2019

(1)in the first line and fourth line, after the words "Appellate Authority", at both the places where they occur, the words "or the National Appellate Authority" shall be inserted;