Section 18(2) in Telangana Tax on Professions, Trades, Callings and Employments Act, 1987
(2)[The Commissioner or the Deputy Commissioner (CT) or the Commercial Tax Officer or the Deputy Commercial Tax Officer or the Profession Tax Officer may] [Substituted by Act No.3 of 2003.] amend or revoke any such notice, or extend the time for making any payment in pursuance of the notice.
