Section 168A in Telangana Goods and Services Tax Act, 2017
168A. [ Power of Government to extend time limit in special circumstances. [Inserted by Act No.11 of 2020, dated 19.9.2020.]
(1)Notwithstanding anything to contained in this Act, the Government may, on the recommendations of the Council, by notification, extend the time limit specified in, or prescribed or notified under this Act in respect of actions which cannot be completed or complied with due to force majeure.(2)The power to issue notification under sub-section (1) shall include the power to give retrospective effect to such notification from a date not earlier than the date of commencement of this Act.Explanation. - For the purpose of this section, the expression "force majeurf means a case of war, epidemic, flood, drought, fire, cyclone, earthquake or any other calamity caused by nature or otherwise affecting the implementation of any of the provisions of this Act.] [Inserted by Act 3 of 2019, (w.e.f. 01.07.2017).]
