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[Cites 0, Cited by 0] [Section 22(6)] [Section 22] [Entire Act]

State of Telangana - Subsection

Section 22(6)(b) in Telangana Value Added Tax Act, 2005

(b)where such payment in instalments is permitted the dealer shall pay in addition to such tax, penalty, instalment or other amount, [interest calculated at the rate of one and quarter (1.25%) percent per month] [Substituted by Act No.21 of 2011.] for the amount for the period from the date specified for its payment, on the instalments so permitted.