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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Telangana - Subsection

Section 51(1) in Telangana Value Added Tax Act, 2005

(1)Where a dealer who fails to pay tax due on the basis of the return submitted by him by the last day of the month in which it is due, he shall be liable to pay tax and a penalty of ten percent of the amount of tax due:Provided that before levying such penalty the authority prescribed shall give the dealer a reasonable opportunity of being heard.