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[Cites 0, Cited by 0] [Section 78(2)] [Section 78] [Entire Act]

State of Telangana - Subsection

Section 78(2)(r) in Telangana Value Added Tax Act, 2005

(r)the assessment and recovery of tax under the Act in respect of business owned by any person whose estate or any portion of whose estate is under the control of the Court of Wards, the Administrator-General, the Official Trustee, or any receiver or manager appointed by or under any order of a Court.