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[Cites 0, Cited by 0] [Section 2(10)] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(10)(d) in The Andhra Pradesh Value Added Tax Act, 2005

(d)any person, who may, in the course of business of running a restaurant or an eating house or a hotel by whatever name called, sells or supplies by way of or as part of any service or in any other manner whatsoever, of goods, being food or any other article for human consumption or any drink whether or not intoxicating;