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[Cites 0, Cited by 0] [Section 4(7)] [Section 4] [Entire Act]

State of Telangana - Subsection

Section 4(7)(g) in Telangana Value Added Tax Act, 2005

(g)[ notwithstanding anything contained in clauses (a) to (f) above, no tax shall be leviable on the turnover of transfer of property in goods whether as goods or in some other form involved in the execution of works contract, if such transfer from the contractor to the contractee constituted a sale in the course of inter-State trade or commerce under section 3 or a sale outside the State under section 4, or a sale in the course of import or export under section 5 of the Central Sales Tax Act, 1956; [Clauses (g) and (h) added by Act No.5 of 2007.]