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[Cites 0, Cited by 0] [Section 132(1)] [Section 132] [Entire Act]

State of Telangana - Subsection

Section 132(1)(b) in Telangana Goods and Services Tax Act, 2017

(b)issues any invoice or bill without supply of goods or services or both in violation of the provisions of this Act, or the rules made thereunder leading to wrongful availment or utilisation of input tax credit or refund of tax;