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

State of Telangana - Subsection

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

(p)the assessment and recovery of tax under the Act in respect of business which is discontinued or the ownership of which has changed or in respect of business of a deceased person;