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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Telangana - Subsection

Section 13(11) in Telangana Value Added Tax Act, 2005

(11)Any VAT dealer who purchases any taxable goods from a dealer covered under sub-section (10) above, shall be eligible for input tax credit on production of documentary evidence that tax has been charged.