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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Telangana - Subsection

Section 17(4) in Telangana Value Added Tax Act, 2005

(4)Every dealer whose taxable turn over during the period from 1st January 2004 to 31st December 2004 is more than Rs.40,00,000 (rupees forty lakhs only) shall be liable to be registered as a VAT dealer.