Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10] [Entire Act] State of Telangana - Subsection Section 10(2) in Telangana Value Added Tax Act, 2005 (2)Any dealer who is registered as a VAT dealer shall not be liable to Turnover Tax from the effective date of such registration.
