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[Cites 0, Cited by 2] [Section 4] [Entire Act]

State of Telangana - Subsection

Section 4(1) in Telangana Value Added Tax Act, 2005

(1)Save as otherwise provided in the Act, every dealer registered or liable to be registered as a Value Added Tax dealer shall be liable to pay tax on every sale of goods in the State at the rates specified in the Schedules.