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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Telangana - Subsection

Section 10(4) in Telangana Goods and Services Tax Act, 2017

(4)A taxable person to whom the provisions of sub-section (1) [as the case may be, or sub-section (2A)] [Inserted by Act No. 3 of 2020.] apply shall not collect any tax from the recipient on supplies made by him nor shall he be entitled to any credit of input tax.