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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 126(1)] [Section 126] [Entire Act] State of Telangana - Subsection Section 126(1)(b) in Telangana Goods and Services Tax Act, 2017 (b)an omission or mistake in documentation shall be considered to be easily rectifiable if the same is an error apparent on the face of record.