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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Andhra Pradesh - Subsection

Section 64(2) in The Andhra Pradesh Value Added Tax Act, 2005

(2)The person or authority from whom such information, particulars, or records are required under sub-section (1) shall furnish, within a reasonable time, the information particulars or records available.