Section 107(1) in The Haryana Goods and Services Tax Act, 2017
(1)Any person aggrieved by any decision or order passed under this Act or the Central Goods and Services Tax Act, 2017 (Central Act 12 of 2017) by an adjudicating authority may appeal to such Appellate Authority, as may be prescribed within three months from the date on which the said decision or order is communicated to such person.
