Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 28] [Entire Act] State of Telangana - Subsection Section 28(1) in Telangana Value Added Tax Act, 2005 (1)A Deputy Commissioner shall have the powers of a Collector under the Telangana Revenue Recovery Act, 1864,(Act II of 1864.) for the purpose of recovery of any amount due under the Act.
