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[Cites 0, Cited by 1] [Section 38] [Entire Act]

State of Telangana - Subsection

Section 38(9) in Telangana Value Added Tax Act, 2005

(9)[ The tax paid under the Act, by the person who is not liable to be registered as Value Added Tax or Turnover Tax dealer and not liable to pay tax under the Act, may be refunded in the manner as may be prescribed.] [Added by Act No.28 of 2008.]