Section 13(2)(a) in Telangana Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Telangana - Subsection

Section 13(2)(a) in Telangana Value Added Tax Act, 2005

(a)A dealer registered as a VAT dealer on the date of commencement of the Act, shall be entitled to claim for the sales tax paid under Telangana General Sales Tax Act, 1957,(Act VI of 1957.) [on the stock held in any form in the State] [Substituted by Act No.34 of 2006.] on the date of commencement of the Act subject to the conditions and in the manner as may be prescribed:

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State of Telangana - Subsection

Section 13(2)(a) in Telangana Value Added Tax Act, 2005