Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 66] [Entire Act] State of Telangana - Subsection Section 66(c) in Telangana Value Added Tax Act, 2005 (c)by a Chartered Accountant within the meaning of the Chartered Accountants Act, 1949,(Central Act 3 of 1949.); or
