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[Cites 0, Cited by 0] [Section 25(9)] [Section 25] [Entire Act]

State of Telangana - Subsection

Section 25(9)(b) in Telangana Goods and Services Tax Act, 2017

(b)any other person or class of persons, as may be notified by the Commissioner, shall be granted a Unique Identity Number in such manner and for such purposes, including refund of taxes on the notified supplies of goods or services or both received by them, as may be prescribed.