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[Cites 0, Cited by 0] [Section 78(2)] [Section 78] [Entire Act]

State of Telangana - Subsection

Section 78(2)(d) in Telangana Value Added Tax Act, 2005

(d)the issue of registration to persons engaged in the sale or purchase of goods, the fees payable therefor and the imposition of conditions in respect of the same for the purpose of enforcing the provisions of the Act;