Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 39] [Entire Act] State of Telangana - Subsection Section 39(9) in Telangana Goods and Services Tax Act, 2017 (9)Subject to the provisions of sections 37 and 38, if any registered person after furnishing a return under subsection (1) or sub-section (2) sub-section (3) or sub-section
