Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 99] [Entire Act] State of Telangana - Subsection Section 99(2) in Telangana Goods and Services Tax Act, 2017 (2)The Appellate Authority shall consist of-(i)the Chief Commissioner of Central tax as designated by the Board; and(ii)the Commissioner of State tax having jurisdiction over the applicant.
