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[Cites 0, Cited by 0] [Section 107(6)] [Section 107] [Entire Act]

State of Punjab - Subsection

Section 107(6)(b) in The Punjab Goods and Services Tax Act, 2017

(b)a sum equal to ten per cent of the remaining amount of tax in dispute arising from the said order, [subject to a maximum of twenty-five crore rupees,] [Inserted by Punjab Act No. 1 of 2019, dated 8.1.2019.] in relation to which the appeal has been filed.