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[Cites 0, Cited by 3] [Section 31(3)] [Section 31] [Entire Act]

State of Telangana - Subsection

Section 31(3)(a) in Telangana Value Added Tax Act, 2005

(a)Where an appeal is admitted under sub-section (1), the appellate authority may, on an application filed by the appellant and subject to furnishing of such security or on payment of such part of the disputed tax within such time as may be specified, order stay of collection of balance of the tax under dispute pending disposal of the appeal;