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[Cites 0, Cited by 4] [Section 4(9)] [Section 4] [Entire Act]

State of Telangana - Subsection

Section 4(9)(c) in Telangana Value Added Tax Act, 2005

(c)every dealer, other than those mentioned in clause (a) and clause (b) and whose annual total turnover is rupees one crore and fifty lakhs (1.5 Crores) and above shall pay tax at the rate [specified in Schedule-V] [Substituted by Act No.9 of 2010.] of the taxable turnover of the sale of supply of goods, being food or any other article for human consumption or drink, served in restaurants, sweet-stalls, clubs, any other eating houses or anywhere whether indoor or outdoor or by caterers;