Section 21(8) in Telangana Value Added Tax Act, 2005
(8)Where an assessment made has been set aside by [any Court or as the case may be the Appellate Tribunal] [Substituted by Act No.21 of 2011.] the period between the date of such assessment and the date on which it has been set aside shall be excluded in computing the period of [six years] [Substituted by Act No.26 of 2017.] for making any fresh assessment.Payment and Recovery of Tax
