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[Cites 0, Cited by 0] [Section 17(6)] [Section 17] [Entire Act]

State of Telangana - Subsection

Section 17(6)(b) in Telangana Value Added Tax Act, 2005

(b)any dealer intending to effect sale of goods liable to tax under the Act, and who is not otherwise liable to register, may also opt for registration as a VAT dealer and such registration shall be subject to such conditions as may be prescribed.