Section 107 in Kerala Goods and Services Tax Rules, 2017
107. Certification of copies of the advance rulings pronounced by the Appellate Authority.
- A copy of the advance ruling pronounced by the Appellate Authority for Advance Ruling and duly signed by the Members shall be sent to-(a)the applicant and the appellant;(b)the concerned officer of central tax and state or Union territory tax;(c)the jurisdictional officer of central tax and state or Union territory tax; and(d)the Authority, in accordance with the provisions of sub-section (4) of section 101 of the Ordinance .Chapter - XIII Appeals and Revision
