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[Cites 0, Cited by 1] [Section 70] [Entire Act]

State of Telangana - Subsection

Section 70(1) in Telangana Value Added Tax Act, 2005

(1)No suit, prosecution or other proceeding shall lie against any officer or servant of the Government for any act done or purporting to be done under the Act without the previous sanction of the Government, and no such suit, prosecution or other proceeding shall be instituted after the expiry of six months from the date of the act complained of.