Section 30A(4) in Telangana Tax on Professions, Trades, Callings and Employments Act, 1987
(4)The order of the authority shall be binding:-(i)on the applicant who had sought clarification;(ii)in respect of the transaction in relation to which a clarification was sought; and(iii)on all the officers other than the Commissioner:Provided the applicant does not file an appeal before the Telangana Value Added Tax Appellate Tribunal within 30 days of the Ruling in the manner prescribed.
