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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(21) in Telangana Value Added Tax Act, 2005

(21)"Notification" means a notification published in the [Telangana] [Substituted by G.O.Ms.No.32, Revenue (C.T.II) Department, dated 15.10.2014.] Gazette and the word "notified" shall be construed accordingly;