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State of Telangana - Section

Section 58 in Telangana Value Added Tax Act, 2005

58. Prosecutions for Offences.

- Any dealer or person who fails to comply with the requirements under sections 14, 16, 17, 21, 29, 42, 43, 64 or any other provisions of the Act shall on conviction be punishable with imprisonment for a term which may extend to three months or with fine or with both.