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[Cites 0, Cited by 0] [Section 17(5)] [Section 17] [Entire Act]

State of Telangana - Subsection

Section 17(5)(g) in Telangana Value Added Tax Act, 2005

(g)every dealer executing any works contract exceeding [Rs.7,50,000 (Rupees seven lakhs and fifty thousand only)] [Substituted by Act No.13 of 2012.] for the Government or local authority or every dealer opting to pay tax by way of composition on works contract;