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[Cites 0, Cited by 0] [Section 101] [Entire Act]

State of Karnataka - Subsection

Section 101(1) in Karnataka Goods and Services Tax Act, 2017

(1)The Appellate Authority may, after giving the parties to the appeal or reference an opportunity of being heard, pass such order as it thinks fit, confirming or modifying the ruling appealed against or referred to.