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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Telangana - Subsection

Section 38(2) in Telangana Value Added Tax Act, 2005

(2)Where a VAT dealer claiming a refund is required by authority prescribed to provide accounts or records to substantiate the claim but fails to do so in a manner satisfactory to the authority prescribed within seven days of issue of notice, the time period specified in sub-section (1) for making the refund shall not apply.