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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(2) in The Union Territory Goods and Services Tax Act, 2017

(2)The Appellate Authority shall consist of-
(i)the Chief Commissioner of central tax as designated by the Board; and
(ii)the Commissioner of Union territory tax having jurisdiction over the applicant.