Section 112(8)(b) in The Maharashtra Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 112(8)] [Section 112] [Entire Act]

State of Maharashtra - Subsection

Section 112(8)(b) in The Maharashtra Goods and Services Tax Act, 2017

(b)a sum equal to twenty per cent. of the remaining amount of tax in dispute, in addition to the amount paid under sub-section (6) of the section 107, arising from the said order, [subject to a maximum of fifty crore rupees,] [Inserted by Maharashtra Act No. 67 of 2018, dated 14.12.2018.] in relation to which the appeal has been filed.

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State of Maharashtra - Subsection

Section 112(8)(b) in The Maharashtra Goods and Services Tax Act, 2017