Redressal
GST Portal | Nodal officer to facilitate in uploading GST Form for claiming Input Tax Credit: Kerala High Court
Kerala High Court: A Single Judge Bench of Dama Seshadri Naidu J., decided a writ petition wherein it directed the respondent nodal
Telecom Consumers Complaint Redressal (Third Amendment) Regulations, 2014
The Central Government, exercising the powers conferred by Section 36 of the Telecom Regulatory Authority of India Act, 1997 (24 of 1997)