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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Telangana - Subsection

Section 48(3) in Telangana Goods and Services Tax Act, 2017

(3)Notwithstanding anything contained in sub-section (2), the responsibility for correctness of any particulars furnished in the return or other details filed by the goods and services tax practitioners shall continue to rest with the registered person on whose behalf such return and details are furnished.CHAPTER - X Payment Of Tax