Section 95(a) in Telangana Goods and Services Tax Act, 2017
(a)"advance ruling" means a decision provided by the Authority or the Appellate Authority [or the National Appellate Authority] [Inserted by Act No. 3 of 2020.] to an applicant on matters or on questions specified in sub-section (2) of section 97 or sub-section (1) of section 100 [or of Section 101-C] [Inserted by Act No. 3 of 2020.], in relation to the supply of goods or services or both being undertaken or proposed to be undertaken by the applicant;
