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[Cites 0, Cited by 0] [Section 112] [Entire Act]

State of Karnataka - Subsection

Section 112(1) in Karnataka Goods and Services Tax Act, 2017

(1)Any person aggrieved by an order passed against him under section 107 or section 108 of this Act or the Central Goods and Services Tax Act may appeal to the Appellate Tribunal against such order within three months from the date on which the order sought to be appealed against is communicated to the person preferring the appeal.