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[Cites 0, Cited by 0] [Section 118] [Entire Act]

State of Punjab - Subsection

Section 118(3) in The Punjab Goods and Services Tax Act, 2017

(3)Where the judgement of the High Court is varied or reversed in the appeal, effect shall be given to the order of the Supreme Court in the manner provided in section 117 in the case of a judgement of the High Court.