Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Punjab - Section Section 122 in Punjab Goods and Services Tax Rules, 2017 122. [ Constitution of the Authority. [Substituted by Punjab Notification No. G.S.R.2/P.A.5/2017/S.164/Amd.(8)/2017, dated 29.12.2017 (w.e.f. 29.6.2017).] - The constitution of the Authority shall be in accordance with the provisions of rule 122 of the Central Goods and Services Tax Rules, 2017.
