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[Cites 0, Cited by 0] [Section 101] [Entire Act]

State of Tripura - Subsection

Section 101(1) in Tripura State Goods and Services Tax Act, 2017

(1)The Appellate Authority may, after giving the parties to the appeal or reference an opportunity of being head, pass such order as it thinks fir, confirming or modifying the ruling appeal against or referred to.