Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 132(1)] [Section 132] [Entire Act]

State of Telangana - Subsection

Section 132(1)(a) in Telangana Goods and Services Tax Act, 2017

(a)supplies any goods or services or both without issue of any invoice, in violation of the provisions of this Act [or the rules made thereunder] [Inserted by Act 3 of 2019, (w.e.f. 01.07.2017).], with the intention to evade tax;