(1)This Act may be called the [Telangana] [Substituted by G.O.Ms.No.32, Revenue (C.T.II) Department, dated 15.10.2014.] Value Added Tax Act, 2005.(2)It extends to the whole of the state of [Telangana] [Substituted by G.O.Ms.No.32, Revenue (C.T.II) Department, dated 15.10.2014.].(3)(a)Sections 1, 2, 17, 18 and 78 shall be deemed to have come into force with effect from 31st January, 2005; and(b)the remaining provisions shall come into force on such date as the Government may, by notification, appoint.
