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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Telangana - Subsection

Section 28(2) in Telangana Value Added Tax Act, 2005

(2)Subject to the provisions of sub-section (3) all Deputy Commercial Tax Officers shall, for the purpose of recovery of any amount due under the Act, have the powers of the Mandal Revenue Officer under the Telangana Rent and Revenue Sales Act, 1839 for the sale of property distrained for any amount due under the Act.