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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Telangana - Subsection

Section 75(3) in Telangana Goods and Services Tax Act, 2017

(3)Where any order is required to be issued in pursuance of the direction of the Appellate Authority or Appellate Tribunal or a court, such order shall be issued within two years from the date of communication of the said direction.