Section 109A(2)(b) in Rajasthan Goods and Services Tax Rules, 2017

[Cites 0, Cited by 0] [Section 109A(2)] [Section 109A] [Entire Act]

State of Rajasthan - Subsection

Section 109A(2)(b) in Rajasthan Goods and Services Tax Rules, 2017

(b)the [Additional Commissioner] [Substituted 'Joint Commissioner' by Notification No. F.12(46)FD/Tax/2017-Part-III-199, dated 6.7.2020.] (Appeals) where such decision or order is passed, by the [Joint or Deputy or Assistant Commissioner] [Substituted 'Deputy or Assistant Commissioner or State Tax Officer' by Notification No. F.12(46)FD/Tax/2017-Part-III-199, dated 6.7.2020.],

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State of Rajasthan - Subsection

Section 109A(2)(b) in Rajasthan Goods and Services Tax Rules, 2017