Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 109] [Entire Act]

Union of India - Subsection

Section 109(12) in The Central Goods and Services Tax Act, 2017

(12)The Government, in consultation with the President may, for the administrative convenience, transfer-
(a)any Judicial Member or a Member Technical (State) from one Bench to another Bench, whether National or Regional; or
(b)any Member Technical (Centre) from one Bench to another Bench, whether National, Regional, State or Area.