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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Telangana - Subsection

Section 55(3) in Telangana Value Added Tax Act, 2005

(3)Any TOT dealer or any other dealer who fails to issue a bill or cash memorandum as required by section 41 shall be liable to pay a penalty of Rs.250 (Rupees two hundred and fifty only):Provided that before levying penalty under this section the authority prescribed shall give the dealer a reasonable opportunity of being heard.