Section 51(3) in Telangana Goods and Services Tax Act, 2017
(3)[ A certificate of tax deduction at source shall be issued in such form and in such manner as may be prescribed.] [Substituted by Act No.11 of 2020, dated 19.9.2020.][***] [Omitted '(4)' by Act No.11 of 2020, dated 19.9.2020.]
