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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Telangana - Subsection

Section 50(1) in Telangana Value Added Tax Act, 2005

(1)Any VAT dealer, who fails to file a return where no tax is due, by the end of the month in which it was due, shall be liable to pay a penalty of Rs.2,500 (Rupees two thousand five hundred only).