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[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Punjab - Subsection

Section 109(1) in Punjab Goods and Services Tax Rules, 2017

(1)An application to the Appellate Authority under sub-section (2) of section 107 shall be made in FORM GST APL-03, along with the relevant documents, either electronically or otherwise as may be notified by the Commissioner.