LexSection 106 — Procedure of Authority, Appellate Authority and National Appellate Authority.
The Central Goods and Services Tax Act, 2017
1 [ Procedure of Authority, Appellate Authority and National Appellate Authority. ]--- The Authority or the Appellate Authority 2 [or the National Appellate Authority] shall, subject to the provisions of this Chapter, have power to regulate its own procedure.Open in Lexace · Ask the AI about this section