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[Cites 0, Cited by 1] [Section 10] [Entire Act]

State of Telangana - Subsection

Section 10(1) in Telangana Value Added Tax Act, 2005

(1)Any dealer who is not registered or does not, opt to be registered as VAT dealer shall not be entitled to claim input tax credit for any purchase, and shall not be eligible to issue a tax invoice.