Section 106 in The Haryana Goods and Services Tax Act, 2017
106. [Procedure of Authority, Appellate Authority and National Appellate Authority.] [Substituted 'Procedure of Authority and Appellate Authority' by Haryana Act No. 37 of 2019, dated 25.11.2019.]
- The Authority or the Appellate Authority [or the National Appellate Authority] [Inserted by Haryana Act No. 37 of 2019, dated 25.11.2019.] shall, subject to the provisions of this Chapter, have power to regulate its own procedure.Chapter-XVIII Appeals and Revision
