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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Telangana - Subsection

Section 66(e) in Telangana Value Added Tax Act, 2005

(e)subject to such conditions as may be laid down by the rules in that regard by a person who was enrolled as a Sales Tax Practitioner by such authority on payment of such fees and possessing such qualification as may be prescribed.