Section 114 in Rajasthan Goods and Services Tax Rules, 2017
114. Appeal to the High Cour.
(1)An appeal to the High Court under subsection (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.
