Section 17 in THE DELHI GOODS AND SERVICES TAX (AMENDMENT) ACT, 2019
17. Amendment of section 103:- In section 103 of the principal Act,––
(i)after sub-section (1), the following sub-section shall be inserted, namely:––“(1A) The advance ruling pronounced by the National Appellate Authority under this Chapter shall be binding on—(a)the applicants, being distinct persons, who had sought the ruling under sub-section (1) of section 101B of the Central Goods and Services Tax Act, 2017 and all registered persons having the same Permanent Account Number issued under the Income-tax Act, 1961;(b)the concerned officers and the jurisdictional officers in respect of the applicants referred to in clause (a) and the registered persons having the same Permanent Account Number issued under the Income-tax Act, 1961.”;(ii)in sub-section (2), after the words, brackets and figure “in sub-section (1)”, the words, brackets, figure and letter “and sub-section (1A)” shall be inserted.
