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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Telangana - Subsection

Section 16(4) in Telangana Tax on Professions, Trades, Callings and Employments Act, 1987

(4)No order which adversely affects any assessee shall be passed under this section, unless such assessee has been given a reasonable opportunity of being heard.