Section 2(14) in The Andhra Pradesh Value Added Tax Act, 2005
(14)'Exempted Turnover' means the aggregate of sale prices of all goods exempted under the Act and full or part of the actual value or fair market value of all transactions not taxable under the provisions of the Act, including transactions falling under Section 6A of the [Central Sales Tax Act, 1956;] [Substituted for the word'Sales levy Validation Act, 1956' by Andhra Pradesh Act no. 23 of 2005. w.e.f. 29-8-2005.]
