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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(30) in Telangana Value Added Tax Act, 2005

(30)"Schedule" means a Schedule appended to the Act;[(30-A) "SEZ" means Special Economic Zone as defined under the Special Economic Zones Act, 2005,(Central Act 28 of 2005.);] [Inserted by Act No.28 of 2008.]