Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Telangana - Subsection Section 2(88) in Telangana Goods and Services Tax Act, 2017 (88)"principal" means a person on whose behalf an agent carries on the business of supply or receipt of goods or services or both;
