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[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of Telangana - Subsection

Section 45(2)(b) in Telangana Value Added Tax Act, 2005

(b)whether the sale or purchase of the goods carried has, for the purpose of payment of tax been properly accounted for in the bills of sale, or delivery notes or such other documents as may be prescribed.