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[Cites 0, Cited by 1] [Section 20] [Entire Act]

State of Telangana - Subsection

Section 20(1) in Telangana Value Added Tax Act, 2005

(1)Every dealer registered under section 17 of the Act shall submit such return or returns, along with [the Annexures as may be prescribed and the] [Inserted by Act No.4 of 2015.] proof of payment of tax in such manner, within such time, and to such authority as may be prescribed.