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State of Telangana - Section

Section 10 in Telangana Value Added Tax Act, 2005

10. Turnover Tax.

(1)Any dealer who is not registered or does not, opt to be registered as VAT dealer shall not be entitled to claim input tax credit for any purchase, and shall not be eligible to issue a tax invoice.
(2)Any dealer who is registered as a VAT dealer shall not be liable to Turnover Tax from the effective date of such registration.