Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Rajasthan - Section Section 125 in Rajasthan Goods and Services Tax Rules, 2017 125. Secretary to the Authority. - The Secretary to the Authority shall be in. accordance with the provisions of rule 125 of the Central Goods and Services Tax Rules, 2017.
