Section 116(3)(d) in Telangana Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 116(3)] [Section 116] [Entire Act]

State of Telangana - Subsection

Section 116(3)(d) in Telangana Goods and Services Tax Act, 2017

(d)who has been adjudged as an insolvent, shall be qualified to represent any person under sub-section (1)-

(i)for all times in case of persons referred to in clauses (a), (b) and (c); and

(ii)for the period during which the insolvency continues in the case of a person referred to in clause (d).