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[Cites 0, Cited by 3] [Section 4] [Entire Act]

State of Telangana - Subsection

Section 4(3) in Telangana Value Added Tax Act, 2005

(3)Every Value Added Tax dealer shall pay tax on every sale of goods taxable under the Act on the sale price at the rates specified in the Schedules III, IV and V subject to the provisions of section 13.