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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Telangana - Subsection

Section 78(4) in Telangana Value Added Tax Act, 2005

(4)In making a rule under sub-section (1) or (2), the Government may provide that a person guilty of a breach thereof, shall, on conviction by a Magistrate of the First Class, be liable to be punished with fine which may extend to Rs.2,000 (Rupees two thousand only).