Section 109(2) in Telangana Goods and Services Tax Act, 2017
(2)The constitution and jurisdiction of the State Bench and the Area Benches located in the State shall be [in accordance with the provisions of] [Substituted by Act 3 of 2019, (w.e.f. 01.07.2017).] section 109 of the Central Goods and Services Tax Act or the rules made thereunder.
