Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 69] [Entire Act] State of Telangana - Subsection Section 69(2) in Telangana Value Added Tax Act, 2005 (2)The unit availing tax deferment as specified in subsection (1) shall be eligible to issue tax invoices and to claim input tax credit subject to provisions of section 13 of the Act.
