Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 101C] [Entire Act] State of Telangana - Subsection Section 101C(2) in Telangana Goods and Services Tax Act, 2017 (2)If the members of the National Appellate Authority differ in opinion on any point, it shall be decided according to the opinion of the majority.
