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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Telangana - Subsection

Section 10(2)(e) in Telangana Goods and Services Tax Act, 2017

(e)he is not a manufacturer of such goods as may be notified [by the Government] [Inserted by Act 3 of 2019, (w.e.f. 01.07.2017).] on the recommendations of the [Council; and] [Substituted 'Council:' by Act No. 3 of 2020.]