Section 125 in The Central Goods and Services Tax Rules, 2017
125. [ Secretary to the Authority. [Substituted by Notification No. G.S.R. 266(E), dated 23.3.2018 (w.e.f. 19.6.2017).]
- An officer not below the rank of Additional Commissioner (working in the [Directorate General of Anti-profiteering]) shall be the Secretary to the Authority.]
