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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Telangana - Subsection

Section 31(2)(a) in Telangana Goods and Services Tax Act, 2017

(a)specify the categories of services or supplies in respect of which a tax invoice shall be issued, within such time and in such manner as may be prescribed;