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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Telangana - Subsection

Section 25(5) in Telangana Goods and Services Tax Act, 2017

(5)Where a person who has obtained or is required to obtain registration in a State or Union territory in respect of an establishment, has an establishment in another State or Union territory, then such establishments shall be treated as establishments of distinct persons for the purposes of this Act.