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[Cites 0, Cited by 0] [Section 111] [Entire Act]

State of Rajasthan - Subsection

Section 111(2) in Rajasthan Goods and Services Tax Rules, 2017

(2)A certified copy of the decision or order appealed against shall be submitted within seven days of filing the application under sub-rule (1) and an appeal number shall be generated by the Registrar.