Section 2(41) in Telangana Goods and Services Tax Act, 2017
(41)"document" includes written or printed record of any sort and electronic record as defined in [clause (t) of section 2 of the Information Technology Act, 2000 (21 of 2000);] [Substituted by Act 3 of 2019, (w.e.f. 01.07.2017).]
