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[Cites 0, Cited by 0] [Section 97] [Entire Act]

Union of India - Subsection

Section 97(4) in The Central Goods and Services Tax Rules, 2017

(4)The Government shall, by an order, constitute a Standing Committee (hereinafter referred to as the 'Committee') with a Chairman, a Vice-Chairman, a Member Secretary and such other members as it may deem fit and the Committee shall make recommendations for proper utilisation of the money credited to the Fund for welfare of the consumers.