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[Cites 0, Cited by 0] [Section 31(3)] [Section 31] [Entire Act]

State of Telangana - Subsection

Section 31(3)(b) in Telangana Goods and Services Tax Act, 2017

(b)a registered person may not issue a tax invoice if the value of the goods or services or both supplied is less than two hundred rupees subject to such conditions and in such manner as may be prescribed;