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[Cites 0, Cited by 44] [Section 20] [Entire Act]

State of Telangana - Subsection

Section 20(4) in Telangana Value Added Tax Act, 2005

(4)Every dealer shall be deemed to have been assessed to tax based on the return filed by him, if no assessment is made within a period of [six years] [Substituted by Act No.26 of 2017.] from the date of filing of the return.