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[Cites 0, Cited by 2] [Section 20] [Entire Act]

State of Telangana - Subsection

Section 20(2) in Telangana Value Added Tax Act, 2005

(2)If a return has been filed within the prescribed time and the return so filed is found to be in order, it shall be accepted as self-assessment subject to adjustment of any arithmetical error apparent on the face of the said return.