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

State of Telangana - Subsection

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

(a)The Deputy Commissioner, on an application, made by a VAT dealer or any other dealer, permit the payment of any tax, penalty or other amount due under the Act in such instalments within such intervals and subject to such conditions, as he may specify in the said order, having regard to the circumstances of each case;