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[Cites 0, Cited by 0] [Section 122(1)] [Section 122] [Entire Act]

State of Telangana - Subsection

Section 122(1)(iii) in Telangana Goods and Services Tax Act, 2017

(iii)collects any amount as tax but fails to pay the same to the Government beyond a period of three months from the date on which such payment becomes due;