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[Cites 0, Cited by 0] [Section 132(1)] [Section 132] [Entire Act]

State of Telangana - Subsection

Section 132(1)(e) in Telangana Goods and Services Tax Act, 2017

(e)evades tax, [***] [Omitted 'fraudulendy avails input tax credit' by Act No.11 of 2020, dated 19.9.2020.] or fraudulently obtains refund and where such offence is not covered under clauses (a) to (d);