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[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

State of Telangana - Subsection

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

(iii)disposed of otherwise than by way of consumption or by way of sale either within the State or in the course of inter-State trade or commerce or export out of the territory of India: