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[Cites 0, Cited by 0] [Section 43A] [Entire Act]

State of Telangana - Subsection

Section 43A(3) in Telangana Goods and Services Tax Act, 2017

(3)The procedure for furnishing the details of outward supplies by the supplier on the common portal, for the purposes of availing input tax credit by the recipient shall be such as may be prescribed.