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[Cites 0, Cited by 0] [Section 43A(8)] [Section 43A] [Entire Act]

State of Telangana - Subsection

Section 43A(8)(ii) in Telangana Goods and Services Tax Act, 2017

(ii)who has defaulted in payment of tax and where such default has continued for more than two months from the due date of payment of such defaulted amount shall be such as may be prescribed.]