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[Cites 0, Cited by 2] [Section 31(3)] [Section 31] [Entire Act]

State of Telangana - Subsection

Section 31(3)(b) in Telangana Value Added Tax Act, 2005

(b)against an order passed by the appellate authority refusing to order stay under clause (a), the appellant may prefer a revision petition within thirty days from the date of the order of such refusal to the Additional Commissioner or the Joint Commissioner who may subject to such terms and conditions as he may think fit, order stay of collection of balance of the tax under dispute pending disposal of the appeal by the appellate authority;