Section 32(6) in Telangana Value Added Tax Act, 2005
(6)Where an order passed under this section has been set aside by any court or other competent authority under the Act for any reason, the period between the date of such order and the date on which it has been so set aside shall be excluded in computing the period of [six years] [Substituted by Act No.26 of 2017.] specified in sub-section (3), for the purpose of making a fresh revision, if any, under this section.
