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[Cites 0, Cited by 0] [Section 18A] [Entire Act]

State of Telangana - Subsection

Section 18A(1) in Telangana Tax on Professions, Trades, Callings and Employments Act, 1987

(1)A Deputy Commissioner shall have the powers of a Collector under the [Telangana Revenue Recovery Act, 1864] for the purpose of recovery of any amount due under this Act.