Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 142(14)] [Section 142] [Entire Act] State of Telangana - Subsection Section 142(14)(iii) in Telangana Goods and Services Tax Act, 2017 (iii)the invoices for such goods or capital goods had been issued not earlier than twelve months immediately preceding the appointed day; and