Section 112(1)(d) in The Central Goods and Services Tax Rules, 2017

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

Union of India - Subsection

Section 112(1)(d) in The Central Goods and Services Tax Rules, 2017

(d)where the adjudicating authority or, as the case may be, the Appellate Authority has made the order appealed against without giving sufficient opportunity to the appellant to adduce evidence relevant to any ground of appeal.

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Union of India - Subsection

Section 112(1)(d) in The Central Goods and Services Tax Rules, 2017