Section 76(1) in Telangana Value Added Tax Act, 2005
(1)If any difficulty arises in giving effect to the provisions of the Act in consequence of the transition to the said provisions from the corresponding provisions of the Act in force immediately before the commencement of the Act, the Government may, by order in the [Telangana] [Substituted by G.O.Ms.No.32, Revenue (C.T.II) Department, dated 15.10.2014.] Gazette, make such provisions as appear to them to be necessary or expedient for removing the difficulty.
