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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Telangana - Subsection

Section 26(2) in Telangana Goods and Services Tax Act, 2017

(2)Notwithstanding anything contained in sub-section (10) of section 25, any rejection of application for registration or the Unique Identity Number under the Central Goods and Services Tax Act shall be deemed to be a rejection of application for registration under this Act.