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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Telangana - Subsection

Section 24(x) in Telangana Goods and Services Tax Act, 2017

(x)every electronic commerce operator [who is required to collect tax at source under section 52] [Inserted at the end of clause (x) by Act 3 of 2019.];