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[Cites 0, Cited by 0] [Section 34(6)] [Section 34] [Entire Act]

State of Telangana - Subsection

Section 34(6)(b) in Telangana Value Added Tax Act, 2005

(b)The payment of tax and penalty, if any due in accordance with the order of the Appellate Tribunal in respect of which a petition has been preferred under subsection (1) shall not be stayed pending the disposal of the petition, but if such amount is reduced as a result of such petition, the excess tax paid shall be refunded in accordance with the provisions of the Act.