Section 31(2)(b) in Telangana Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Telangana - Subsection

Section 31(2)(b) in Telangana Goods and Services Tax Act, 2017

(b)subject to the condition mentioned therein, specify the categories of services in respect of which-

(i)any other document issued in relation to the supply shall be deemed to be a tax invoice; or

(ii)tax invoice may not be issued.]