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Telangana HC: Outright Rejection of Stay Application is Not Justified - (26 Apr 2022)

SALES TAX/VAT

Telangana High Court has held that the appellate and revisional authorities must judiciously implement their discretionary power so as to grant a stay under the Telangana Value Added Tax Act, 2005.

Tags : TELANGANA HIGH COURT   APPELLATE   REVISIONAL AUTHORITIES   TELANGANA VALUE ADDED TAX ACT   2005  

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