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[Cites 0, Cited by 0] [Section 164] [Entire Act]

State of Telangana - Subsection

Section 164(4) in Telangana Goods and Services Tax Act, 2017

(4)[Any rules made under sub-section (1) or subsection (2)] [Substituted by Act 3 of 2019, (w.e.f. 01.07.2017).] may provide that a contravention thereof shall be liable to a penalty not exceeding ten thousand rupees.