Section 57(5) in Telangana Value Added Tax Act, 2005
(5)No order for the forfeiture under this section, shall be made after the expiration of [six years] [Substituted by Act No. 26 of 2017] from the date of collection of the amount referred to in sub-section (4):Provided that in computing the said period of [six years] [Substituted by Act No.26 of 2017.], the period during which any stay order was in force or any appeal or other proceeding in respect thereof was pending shall be excluded.
