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[Cites 0, Cited by 0] [Section 43(4)] [Section 43] [Entire Act]

State of Telangana - Subsection

Section 43(4)(a) in Telangana Value Added Tax Act, 2005

(a)seal for a period of not exceeding twenty-four hours, any box, receptacle, godown or building where any goods, accounts, registers or other documents of the dealer are, or reasonably believed to be kept, if the owner or any other person in occupation, leaves the premises or refuses to open any box, receptacle, godown or building or is not readily available;