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[Cites 0, Cited by 0] [Section 27(2)] [Section 27] [Entire Act]

State of Telangana - Subsection

Section 27(2)(b) in Telangana Value Added Tax Act, 2005

(b)every such provisional attachment shall cease to have effect after the expiry of a period of six months from the date of the order made under clause (a):