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[Cites 0, Cited by 0] [Section 130] [Entire Act]

State of Telangana - Subsection

Section 130(3) in Telangana Goods and Services Tax Act, 2017

(3)Where any fine in lieu of confiscation of goods or conveyance is imposed under sub-section (2), the owner of such goods or conveyance or the person referred to in subsection (1), shall, in addition, be liable to any tax, penalty and charges payable in respect of such goods or conveyance.