Section 28(2) in Telangana Goods and Services Tax Act, 2017
(2)The proper officer may, on the basis of information furnished under sub-section (1) or as ascertained by him, approve or reject amendments in the registration particulars in such manner and within such period as may be prescribed:Provided that approval of the proper officer shall not be required in respect of amendment of such particulars as may be prescribed:Provided further that the proper officer shall not reject the application for amendment in the registration particulars without giving the person an opportunity of being heard.
