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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Telangana - Subsection

Section 64(2) in Telangana Value Added Tax Act, 2005

(2)The person or authority from whom such information, particulars or records are required under sub- section (1) shall furnish, within a reasonable time, the information, particulars or records available.