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[Cites 0, Cited by 1] [Section 40] [Entire Act]

State of Telangana - Subsection

Section 40(1) in Telangana Value Added Tax Act, 2005

(1)The Commissioner or the authority prescribed shall have the power to adjust any amount due to be refunded against any tax, penalty and interest outstanding against a VAT dealer or a TOT dealer or any other dealer.