Section 30A(5) in Telangana Tax on Professions, Trades, Callings and Employments Act, 1987
(5)(i)The authority for clarifications shall have power to review, amend or revoke its rulings at any time for good and sufficient cause by giving an opportunity to the affected parties.(ii)An order giving effect to such review or amendment or revocation shall not be subject to the period of limitation.
