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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Punjab - Subsection

Section 98(7) in The Punjab Goods and Services Tax Act, 2017

(7)A copy of the advance ruling pronounced by the Authority duly signed by the members and certified in such manner as may be prescribed shall be sent to the applicant,the concerned officer and the jurisdictional officer after such pronouncement.