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

State of Telangana - Subsection

Section 2(19) in Telangana Value Added Tax Act, 2005

(19)"Input tax" means the tax paid or payable under the Act by a VAT dealer [whether directly by himself or through his agent on his behalf] [Inserted by Act No. 28 of 2008] to another VAT dealer on the purchase of goods in the course of business;