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 16] [Entire Act] State of Telangana - Subsection Section 16(3) in Telangana Tax on Professions, Trades, Callings and Employments Act, 1987 (3)The powers of revision shall be exercised within such period not exceeding four years from the date on which the order was served on the assessee.
