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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Telangana - Subsection

Section 95(f) in Telangana Goods and Services Tax Act, 2017

(f)[ "National Appellate Authority" means the National Appellate Authority' for Advance Ruling referred to in Section 101-A.] [Inserted by Act No. 3 of 2020.]