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[Cites 0, Cited by 0] [Section 113] [Entire Act]

State of Andhra Pradesh - Subsection

Section 113(5) in Andhra Pradesh Goods and Services Tax Act, 2017

(5)The Appellate Tribunal shall send a copy of every order passed under this section to the Appellate Authority or the Revisional Authority, or the original adjudicating authority, as the case may be, the appellant and the Chief Commissioner or the jurisdictional Commissioner of Central tax.