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[Cites 0, Cited by 0] [Section 52(12)] [Section 52] [Entire Act]

State of Telangana - Subsection

Section 52(12)(b) in Telangana Goods and Services Tax Act, 2017

(b)stock of goods held by the suppliers making supplies through such operator in the godowns or warehouses, by whatever name called, managed by such operators and declared as additional places of business by such suppliers, as may be specified in the notice.