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

State of Telangana - Subsection

Section 107(6)(b) in Telangana 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 Act 3 of 2019.], in relation to which the appeal has been filed.