Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16] [Entire Act] NCT Delhi - Subsection Section 16(c) in THE DELHI GOODS AND SERVICES TAX (AMENDMENT) ACT, 2019 (c)for the words “or the appellant”, the words “,appellant, the Authority or the Appellate Authority” shall be substituted.
