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[Cites 0, Cited by 0] [Section 132] [Entire Act]

State of Telangana - Subsection

Section 132(3) in Telangana Goods and Services Tax Act, 2017

(3)The imprisonment referred to in clauses (i), (ii) and (iii) of sub-section (1) and sub-section (2) shall, in the absence of special and adequate reasons to the contrary to be recorded in the judgment of the Court, be for a term not less than six months.