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[Cites 0, Cited by 0] [Section 22(4)] [Section 22] [Entire Act]

State of Telangana - Subsection

Section 22(4)(i) in Telangana Goods and Services Tax Act, 2017

(i)the expression "aggregate turnover" shall include all supplies made by the taxable person, whether on his own account or made on behalf of all his principals;