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[Cites 0, Cited by 0] [Section 4(10)] [Section 4] [Entire Act]

State of Telangana - Subsection

Section 4(10)(b) in Telangana Value Added Tax Act, 2005

(b)The principal shall not be liable to tax on his turnover in respect of which the agent is liable to tax under clause (a) and the burden of proving that the turnover has been subjected to tax at the hands of his agent under the said clause shall be on such principal.]