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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Telangana - Subsection

Section 57(2) in Telangana Value Added Tax Act, 2005

(2)No person, other than a dealer, shall collect on the sale or purchase of any goods any sum by way of tax from any other person and no dealer shall collect any amount by way of tax at a rate or rates exceeding the rate or rates at which he is liable to pay tax under the provisions of the Act.