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[Cites 0, Cited by 0] [Section 106] [Entire Act]

State of Punjab - Subsection

Section 106(1) in Punjab Goods and Services Tax Rules, 2017

(1)An appeal against the advance ruling issued under sub-section (6) of section 98 shall be made by an applicant on the common portal in FORM GST ARA-02 and shall be accompanied by a fee of ten thousand rupees to be deposited in the manner specified in section 49.