Section 112(8)(b) in The Haryana Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 112(8)] [Section 112] [Entire Act]

State of Haryana - Subsection

Section 112(8)(b) in The Haryana Goods and Services Tax Act, 2017

(b)a sum equal to twenty percent of the remaining amount of tax in dispute, in addition to the amount paid under sub-section (6) of the section 107, arising from the said order, [subject to a maximum of fifty crore rupees,] [Inserted by Haryana Act No. 25 of 2018, dated 28.9.2018.] in relation to which the appeal has been filed.

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State of Haryana - Subsection

Section 112(8)(b) in The Haryana Goods and Services Tax Act, 2017