Section 18(1) in Telangana Value Added Tax Act, 2005

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State of Telangana - Subsection

Section 18(1) in Telangana Value Added Tax Act, 2005

(1)The authority prescribed shall issue a registration identification number known as:

(a)Taxpayer Identification Number (TIN) to a dealer registered as VAT dealer;

(b)General Registration Number (GRN) to a dealer registered as TOT dealer.