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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Telangana - Subsection

Section 50(3) in Telangana Value Added Tax Act, 2005

(3)Where a dealer files a return, after the last day of the month in which it is due, he shall be liable to pay a penalty of fifteen percent of the tax due:Provided that before levying penalty under this section the authority prescribed shall give the dealer a reasonable opportunity of being heard.