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[Cites 0, Cited by 0] [Section 107] [Entire Act]

State of Punjab - Subsection

Section 107(13) in The Punjab Goods and Services Tax Act, 2017

(13)The Appellate Authority shall, where it is possible to do so, hear and decide every appeal within a period of one year from the date on which it is filed:Provided that where the issuance of order is stayed by an order of a court or Tribunal, the period of such stay shall be excluded in computing the period of one year.