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

State of Telangana - Subsection

Section 2(4) in Telangana Value Added Tax Act, 2005

(4)[ "Assessing authority" means any officer of the Commercial Taxes Department, authorized by the Commissioner or as may be prescribed, to make any assessment in such area or areas or the whole of the State of [Telangana;] [Substituted by Act No.21 of 2011.]