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[Cites 0, Cited by 2] [Section 17] [Entire Act]

State of Telangana - Subsection

Section 17(2) in Telangana Value Added Tax Act, 2005

(2)Every dealer commencing business and whose estimated taxable turnover for twelve consecutive months is more than [Rs.50,00,000 (rupees fifty lakhs only)] [Substituted by Act No.13 of 2012.] shall be liable to be registered as a VAT dealer before the commencement of business.