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

State of Telangana - Subsection

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

(b)acquires possession of, or in any way concerns himself in transporting, removing, depositing, keeping, concealing, supplying, or purchasing or in any other manner deals with any goods which he knows or has reasons to believe are liable to confiscation under this Act or the rules made thereunder;