Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Telangana - Subsection

Section 28(3) in Telangana Value Added Tax Act, 2005

(3)Notwithstanding anything contained in the Telangana Rent and Revenue Sales Act, 1839,(Act 7 of 1839.) the Deputy Commercial Tax officer in the exercise of the powers conferred by sub-section (2) shall be subject to the control and superintendence of the Deputy Commissioner.