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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Telangana - Subsection

Section 15(1) in Telangana Value Added Tax Act, 2005

(1)The Government may, if it is necessary so to do in the public interest and subject to such conditions as it may impose, by a notification provide for grant of refund of tax paid to any person, on the purchases effected by him and specified in the said notification.