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] [Section 108] [Entire Act] State of Arunachal Pradesh - Subsection Section 108(3) in The Arunachal Pradesh Goods and Services Tax Act, 2017 (3)Every order passed in revision under subsection (1) shall, subject to the provisions of section 113 or section 117 or section 118, be final and binding on the parties.
