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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Telangana - Subsection

Section 21(1)(b) in Telangana Value Added Tax Act, 2005

(b)Any VAT dealer, who fails to furnish the certificates along with other statements under clause (a) on or before the prescribed date in the manner prescribed shall be liable to pay penalty as may be prescribed;]