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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Telangana - Subsection

Section 34(3) in Telangana Value Added Tax Act, 2005

(3)If the High Court perusing the petition, considers that there is no sufficient ground for interfering, it may dismiss the petition summarily:Provided that no petition shall be dismissed unless the petitioner has had a reasonable opportunity of being heard in support thereof.