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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Telangana - Subsection

Section 55(1) in Telangana Value Added Tax Act, 2005

(1)Any VAT dealer, who fails to issue a tax invoice or an invoice or a bill or cash memorandum as required by sections 14 and 41 shall be liable to pay a penalty of Rs.5,000 (Rupees five thousand only) or 100% of the tax whichever is lower, for each offence.