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[Cites 0, Cited by 0] [Section 120] [Entire Act]

Union of India - Subsection

Section 120(4) in The Central Goods and Services Tax Act, 2017

(4)The Appellate Tribunal or court hearing such appeal or application shall have regard to the circumstances under which appeal or application was not filed by the officer of the central tax in pursuance of the orders or instructions or directions issued under sub-section (1).