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[Cites 0, Cited by 0] [Section 3(6)] [Section 3] [Entire Act]

State of Telangana - Subsection

Section 3(6)(v) in Telangana Value Added Tax Act, 2005

(v)by a single member of the Appellate Tribunal constituted by the Chairman in cases where the turnover does not exceed rupees five lakhs;