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

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State of Telangana - Subsection

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

(ii)used as inputs for goods, which are disposed of otherwise than by way of sale in the State or dispatched outside the State otherwise than by way of sale in the course of inter-State trade and commerce or export out of the territory of India; or

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State of Telangana - Subsection

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