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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Telangana - Subsection

Section 68(2) in Telangana Value Added Tax Act, 2005

(2)Where a contract is concluded after the commencement of the Act, and no provision relating to tax was made in the contract, the contract price shall be deemed to include tax due under the Act and the selling dealer shall account for the tax due.