Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 45] [Entire Act] State of Andhra Pradesh - Subsection Section 45(4) in The Andhra Pradesh Value Added Tax Act, 2005 (4)If the tax is paid or the security is furnished, then the goods so detained shall be released forthwith.
