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[Cites 0, Cited by 6] [Section 4(7)] [Section 4] [Entire Act]

State of Telangana - Subsection

Section 4(7)(a) in Telangana Value Added Tax Act, 2005

(a)every dealer executing works contract shall pay tax on the value of goods at the time of incorporation of such goods in the works executed at the rates applicable to the goods under the Act: