Section 67(3) in Telangana Goods and Services Tax Act, 2017
(3)The documents, books or things referred to in subsection (2) or any other documents, books or things produced by a taxable person or any other person, which have not been 94[relied upon] for the issue of notice under this Act or the rules made thereunder, shall be returned to such person within a period not exceeding thirty days of the issue of the said notice.
