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[Cites 0, Cited by 0] [Section 122(3)] [Section 122] [Entire Act]

State of Telangana - Subsection

Section 122(3)(e) in Telangana Goods and Services Tax Act, 2017

(e)fails to issue invoice in accordance with the provisions of this Act or the rules made thereunder or fails to account for an invoice in his books of account, shall be liable to a penalty which may extend to twenty five thousand rupees.