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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Telangana - Subsection

Section 68(1) in Telangana Value Added Tax Act, 2005

(1)Where a contract or an agreement was concluded between two or more parties before the commencement of the Act and no provision for tax under the Act was made in the contract, the selling dealer shall pay tax due on any sale liable to tax made under such contract after the commencement of the Act.