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[Cites 0, Cited by 0] [Section 108] [Entire Act]

Union of India - Subsection

Section 108(6) in The Central Goods and Services Tax Act, 2017

(6)For the purposes of this section, the term,--
(i)"record" shall include all records relating to any proceedings under this Act available at the time of examination by the Revisional Authority;
(ii)"decision" shall include intimation given by any officer lower in rank than the Revisional Authority.