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[Cites 0, Cited by 0] [Section 13(5)] [Section 13] [Entire Act]

State of Telangana - Subsection

Section 13(5)(h) in Telangana Value Added Tax Act, 2005

(h)the supply or sale of goods, on which a VAT dealer pays tax under clause (b) and (d) of sub-section (9) of section 4 of the Act.]