Section 106 in Telangana Goods and Services Tax Act, 2017
106. [Procedure of Authority, Appellate Authority and National Appellate Authority.] [Substituted 'Procedure of Authority and Appellate Authority' by Act No. 3 of 2020.].
- The Authority or the Appellate Authority [or the National Appellate Authority] [Inserted by Act No. 3 of 2020.] shall, subject to the provisions of this Chapter, have power to regulate its own procedure.CHAPTER - XVIII Appeals and Revision
