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 108] [Entire Act] State of Jammu-Kashmir - Subsection Section 108(3) in The Jammu and Kashmir Goods and Services Tax Act, 2017 (3)Every order passed in revision under sub-section (1) shall, subject to the provisions of sections 113or section 117 or section 118, be final and binding on the parties.
