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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Telangana - Subsection

Section 75(5) in Telangana Goods and Services Tax Act, 2017

(5)The proper officer shall, if sufficient cause is shown by the person chargeable with tax, grant time to the said person and adjourn the hearing for reasons to be recorded in writing:Provided that no such adjournment shall be granted for more than three times to a person during the proceedings.