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

State of Telangana - Subsection

Section 2(22) in Telangana Value Added Tax Act, 2005

(22)"Output tax" means the tax paid or payable by a VAT dealer [whether by himself or through his agent] [Inserted by Act No.28 of 2008.] on the sale of goods to another VAT dealer or any other person;