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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Telangana - Subsection

Section 79(3) in Telangana Value Added Tax Act, 2005

(3)All references made in the Act to any of the Schedules shall be construed as relating to the Schedules in force for the time being amended in exercise of the powers conferred by this section.Chapter - X Repeal