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State of Telangana - Section

Section 30 in Telangana Value Added Tax Act, 2005

30. Recovery of tax when business transferred.

- Where ownership of the business of a dealer registered under the Act and liable to pay tax is transferred, any tax or any other amount payable under the Act in respect of such business and remaining unpaid at the time of the transfer, may without prejudice to any action that may be taken for its recovery from the transferor, be recoverable from the transferee as if the transferee were the dealer liable to pay such tax or other amount.Appeals and Revisions