Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 103] [Entire Act]

State of Telangana - Subsection

Section 103(2) in Telangana Goods and Services Tax Act, 2017

(2)The advance ruling referred to in sub-section (1) [and sub-section (1A)] [Substituted by Act No. 3 of 2020.] shall be binding unless the law, facts or circumstances supporting the original advance ruling have changed.