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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Telangana - Subsection

Section 28(1) in Telangana Goods and Services Tax Act, 2017

(1)Every registered person and a person to whom a Unique Identity Number has been assigned shall inform the proper officer of any changes in the information furnished at the time of registration or subsequent thereto, in such form, manner and within such period as may be prescribed.