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[Cites 0, Cited by 1] [Section 29] [Entire Act]

State of Telangana - Subsection

Section 29(3) in Telangana Value Added Tax Act, 2005

(3)Any person making any payment in compliance with the notice under this section shall be deemed to have made the payment under the authority of the defaulter and the receipt of the authority prescribed shall constitute a good and sufficient discharge of the liability of such person to the extent of the amount referred to in the receipt.