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[Cites 0, Cited by 0] [Section 118] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 118(2) in The Arunachal Pradesh Goods and Services Tax Act, 2017

(2)The provisions of the Code of Civil Procedure, 1908, relating to appeals to the Supreme Court shall, so far as may be, apply in the case of appeals under this section as they apply in the case of appeals from decrees of a High Court.