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

State of Kerala - Subsection

Section 97(9) in Kerala Goods and Services Tax Rules, 2017

(9)The Central Consumer Protection Council and the Bureau of Indian Standards shall recommend to the Goods and Services Tax Council, the broad guidelines for considering the projects or proposals for the purpose of incurring expenditure from the Consumer Welfare Fund.