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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Telangana - Subsection

Section 49(1) in Telangana Value Added Tax Act, 2005

(1)Any VAT dealer who fails to apply for registration as required under section 17 before the end of the month the application was due and applies during the subsequent month shall be liable to pay a penalty of Rs.5,000 (rupees five thousand only).