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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Telangana - Subsection

Section 35(4) in Telangana Value Added Tax Act, 2005

(4)The provisions of sub-sections (4), (7) and (8) of section 34 shall mutatis-mutandis apply in relation to appeal preferred under sub-section (1) as they apply in relation to petition preferred under sub-section (1) of section 34.