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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Telangana - Subsection

Section 96(2) in Telangana Goods and Services Tax Act, 2017

(2)The Authority shall consist of-
(i)one member from amongst the officers of central tax; and
(ii)one member from amongst the officers of State tax, to be appointed by the Central Government and the State Government respectively.