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[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Rajasthan - Subsection

Section 109(2) in Rajasthan Goods and Services Tax Rules, 2017

(2)A certified copy of the decision or order appealed against shall he submitted within seven days of the filing the application under sub-rule (1) and an appeal number shall be generated by the Appellate Authority or an officer authorised by him in this behalf.