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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Telangana - Subsection

Section 52(7) in Telangana Goods and Services Tax Act, 2017

(7)The supplier who has supplied the goods or services or both through the operator shall claim credit, in his electronic cash ledger, of the amount collected and reflected in the statement of the operator furnished under sub-section (4), in such manner as may be prescribed.