Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 52] [Entire Act] State of Telangana - Subsection Section 52(2) in Telangana Goods and Services Tax Act, 2017 (2)The power to collect the amount specified in subsection (1) shall be without prejudice to any other mode of recovery from the operator.
