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[Cites 0, Cited by 0] [Section 78(2)] [Section 78] [Entire Act]

State of Telangana - Subsection

Section 78(2)(k) in Telangana Value Added Tax Act, 2005

(k)the application of the provisions of the Code of Civil Procedure, 1908,(Central Act V of 1908.) to the extent specified in respect of applications, appeals and other proceedings under the Act;