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[Cites 0, Cited by 0] [Section 30A] [Entire Act]

State of Telangana - Subsection

Section 30A(3) in Telangana Tax on Professions, Trades, Callings and Employments Act, 1987

(3)No officer or any other authority of the Department shall proceed to decide any issue in respect of which an application has been made by an applicant under this section and is pending.