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

State of Telangana - Subsection

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

(f)[] [Existing clause (e) renumbered as (f) and second proviso is added by Act No.23 of 2005.] [any dealer registered or is liable to be registered] [Substituted by Act No.21 of 2011.] for Turnover Tax and executing any works contracts shall pay tax at the rate of 1% on total value of the goods at the time of incorporation of the goods used: