Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17] [Entire Act] State of Telangana - Subsection Section 17(3) in Telangana Value Added Tax Act, 2005 (3)[ Every dealer whose taxable turnover in the twelve preceding months exceeds [Rs.50,00,000 (rupees fifty lakhs only)] [Substituted by Act No.4 of 2009.] shall be registered as a VAT dealer].
