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[Cites 0, Cited by 0] [Section 94(3)] [Section 94] [Entire Act]

State of Telangana - Subsection

Section 94(3)(a) in Telangana Goods and Services Tax Act, 2017

(a)a "Limited Liability Partnership" formed and registered under the provisions of the Limited Liability Partnership Act, 2008 (6 of 2009) shall also be considered as a firm;