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[Cites 0, Cited by 2] [Section 53] [Entire Act]

State of Telangana - Subsection

Section 53(2) in Telangana Value Added Tax Act, 2005

(2)Where any dealer, prior to the detection by any authority prescribed, voluntarily declares that tax due for a tax period is under-declared and he pays the tax due along with interest, no penalty shall be imposed provided that such declaration is made within the time limit and in the manner prescribed.