Section 109 in Meghalaya Goods and Services Tax Act, 2017
109. Appellate Tribunal and Benches thereof.
(1)The Goods and Services Tax Tribunal constituted by the Central Government shall be the Appellate Tribunal under this Act for hearing appeals against the orders passed by the Appellate Authority or the Revisional Authority.(2)The constitution and jurisdiction of the State Bench and the Area Benches located in the State shall be governed as per section 109 of the Central Goods and Services Tax Act or the rules made thereunder.
