Section 129(5) in The Central Goods and Services Tax Rules, 2017
(5)The [Director General of Anti-profiteering] [Substituted 'Director General of Safeguards' by Notification No. G.S.R. 611(E), dated 6.7.2018 (w.e.f. 19.6.2017).] shall make available the evidence presented to it by one interested party to the other interested parties, participating in the proceedings.
