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[Cites 0, Cited by 0] [Section 78(2)] [Section 78] [Entire Act]

State of Telangana - Subsection

Section 78(2)(q) in Telangana Value Added Tax Act, 2005

(q)the assessment and recovery of tax under the Act in respect of business owned by minors or other incapacitated persons or by persons residing outside the State;