Section 38(8) in Telangana Value Added Tax Act, 2005
(8)[ The Government may, by notification provide for grant of refund earlier than the period stipulated in this section, of any excess credit available, after adjusting the tax payable under the Act or any tax payable under the provisions of Central Sales Tax Act, 1956 in respect of any Value Added Tax dealer or any category of Value Added Tax dealers.] [Added by Act No.34 of 2006.]
