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[Cites 0, Cited by 0] [Section 17(5)] [Section 17] [Entire Act]

State of Telangana - Subsection

Section 17(5)(b) in Telangana Value Added Tax Act, 2005

(b)every dealer registered or liable to be registered under the Central Sales Tax Act, 1956,(Central Act 74 of 1956.) or any dealer making purchases or sales in the course of inter-state trade or commerce or dispatches any goods to a place outside the State otherwise than by way of sale;