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[Cites 0, Cited by 0] [Section 4(9)] [Section 4] [Entire Act]

State of Telangana - Subsection

Section 4(9)(a) in Telangana Value Added Tax Act, 2005

(a)every dealer, being a star Hotel, having a status of three star and above, as recognized by competent authority prescribed by the Government of India, shall pay tax at the rate [specified in Schedule-V] of the taxable turnover of the sale or supply of goods, being food or any other article for human consumption or drink, served in restaurants, attached to such hotels or anywhere whether indoor or outdoor;