Section 2(29)(b) in Telangana Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 2(29)] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(29)(b) in Telangana Value Added Tax Act, 2005

(b)the total amount of consideration for the sale or purchase of goods as may be determined by the assessing authority, if the tax invoice or bill of sale does not set out correctly the amount for which the goods are sold; or

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State of Telangana - Subsection

Section 2(29)(b) in Telangana Value Added Tax Act, 2005