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[Cites 0, Cited by 0] [Section 107] [Entire Act]

State of Karnataka - Subsection

Section 107(1) in Karnataka 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 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.