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[Cites 0, Cited by 0] [Section 33(6)] [Section 33] [Entire Act]

State of Telangana - Subsection

Section 33(6)(b) in Telangana Value Added Tax Act, 2005

(b)the payment of tax and penalty, if any, due in accordance with the order of the first appellate authority or of the Deputy Commissioner under section 21 or in revision under section 32, in respect of which an appeal has been preferred under sub-section (1), shall not be stayed pending disposal of the appeal.