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[Cites 0, Cited by 0] [Section 34(7)] [Section 34] [Entire Act]

State of Telangana - Subsection

Section 34(7)(b) in Telangana Value Added Tax Act, 2005

(b)the application for review shall be preferred within such time and in such manner as may be prescribed and shall, where it is preferred by the dealer, be accompanied by a fee of rupees one hundred.