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[Cites 0, Cited by 47] [Section 32] [Entire Act]

State of Telangana - Subsection

Section 32(3) in Telangana Value Added Tax Act, 2005

(3)In relation to an order of assessment passed under the Act, the powers conferred by sub-sections (1) and (2) shall be exercisable only within a period of [six years] [Substituted by Act No.26 of 2017.] from the date on which the order was served on the dealer.