Section 3(5) in Telangana Value Added Tax Act, 2005
(5)The Appellate Tribunal shall, with the previous sanction of the Government make regulations consistent with the provisions of the Act and rules made thereunder, for regulating its procedure and the disposal of its business. Such regulations shall be published in the [Telangana] [Substituted by G.O.Ms.No.32, Revenue (C.T.II) Department, dated 15.10.2014.] Gazette.
