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[Cites 0, Cited by 0] [Section 22(4)] [Section 22] [Entire Act]

State of Telangana - Subsection

Section 22(4)(ii) in Telangana Goods and Services Tax Act, 2017

(ii)the supply of goods, after completion of job-work, by a registered job worker shall be treated as the supply of goods by the principal referred to in section 143, and the value of such goods shall not be included in the aggregate turnover of the registered job worker;