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[Cites 0, Cited by 0] [Section 101] [Entire Act]

State of Manipur - Subsection

Section 101(4) in Manipur Goods and Services Tax Act, 2017

(4)A copy of the advance ruling pronounced by the Appellate Authority duly signed by the Members and certified in such manner as may be prescribed shall be sent to the applicant, the concerned officer, the jurisdictional officer and to the Authority after such pronouncement.