Section 99 in The Punjab Goods and Services Tax Act, 2017
99. Constitution of Appellate Authority for Advance Ruling.
- The Government shall, by notification, constitute an Authority to be known as Punjab Appellate Authority for Advance Ruling for Goods and Services Tax for hearing appeals against the advance ruling pronounced by the Advance Ruling Authority consisting of -(i)the Chief Commissioner of central tax as designated by the Board; and(ii)the Commissioner of State taxProvided that the Government may, on the recommendations of the Council, notify any Appellate Authority located in another State or Union territory to act as the Appellate Authority for the State.
