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[Cites 0, Cited by 0] [Section 34(7)] [Section 34] [Entire Act]

State of Telangana - Subsection

Section 34(7)(a) in Telangana Value Added Tax Act, 2005

(a)The High Court may, on the application of the dealer or the authority prescribed review any order passed by it under sub-section (4) on the basis of facts which were not before it when it passed the order;