Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 112] [Entire Act] State of Andhra Pradesh - Subsection Section 112(9) in Andhra Pradesh Goods and Services Tax Act, 2017 (9)Where the appellant has paid the amount as per subsection (8), the recovery proceedings for the balance amount shall be deemed to be stayed till the disposal of the appeal.
