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State of Kerala - Section

Section 114 in Kerala Goods and Services Tax Rules, 2017

114. Appeal to the High Court.

(1)An appeal to the High Court under sub-section (1) of section 117 shall be filed in FORM GST APL-08.
(2)The grounds of appeal and the form of verification as contained in FORM GST APL-08 shall be signed in the manner specified in rule 26.