LexSection 119 — Sums due to be paid notwithstanding appeal, etc.
The Central Goods and Services Tax Act, 2017
Notwithstanding that an appeal has been preferred to the High Court or the Supreme Court, sums due to the Government as a result of an order passed by the 1 [Principal Bench] of the Appellate Tribunal under sub-section (1) of section 113 or an order passed by the 2 [Principal Bench] of the Appellate Tribunal under sub-section (1) of section 113 or an order passed by the High Court under section 117, as the case may be, shall be payable in accordance with the order so passed.Open in Lexace · Ask the AI about this section