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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Telangana - Subsection

Section 52(9) in Telangana Goods and Services Tax Act, 2017

(9)Where the details of outward supplies furnished by the operator under sub-section (4) do not match with the corresponding details furnished by the supplier under 77[section 37 or section 39], the discrepancy shall be communicated to both persons in such manner and within such time as may be prescribed.