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[Cites 0, Cited by 0] [Section 117] [Entire Act]

State of Odisha - Subsection

Section 117(9) in Odisha Goods and Services Tax Act, 2017

(9)Save as otherwise provided in this Act, the provisions of the Code of Civil Procedure, 1908, relating to appeals to the High Court shall, as far as may be, apply in the case of appeals under this section.