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[Cites 0, Cited by 0] [Section 30A(5)] [Section 30A] [Entire Act]

State of Telangana - Subsection

Section 30A(5)(ii) in Telangana Tax on Professions, Trades, Callings and Employments Act, 1987

(ii)An order giving effect to such review or amendment or revocation shall not be subject to the period of limitation.