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[Cites 0, Cited by 0] [Section 120] [Entire Act]

Union of India - Subsection

Section 120(1) in The Central Goods and Services Tax Act, 2017

(1)The Board may, on the recommendations of the Council, from time to time, issue orders or instructions or directions fixing such monetary limits, as it may deem fit, for the purposes of regulating the filing of appeal or application by the officer of the central tax under the provisions of this Chapter.