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 33A] [Entire Act] State of Andhra Pradesh - Subsection Section 33A(2) in Andhra Pradesh General Sales Tax Act, 1957 (2)No such claim shall be allowed unless it is made within three years from the date specified in sub section (1).
