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[Cites 0, Cited by 2] [Section 31(3)] [Section 31] [Entire Act]

State of Andhra Pradesh - Subsection

Section 31(3)(c) in The Andhra Pradesh Value Added Tax Act, 2005

(c)Notwithstanding anything in clause (a) or (b), where a VAT dealer or TOT dealer or any other dealer has preferred an appeal to the Appellate Tribunal under Section 33, the stay, if any, ordered under clause (b) shall be operative till the disposal of the appeal by such Tribunal, and, the stay, if any ordered under clause (a) shall be operative till the disposal of the appeal by such Tribunal, only in case where the Additional Commissioner or the Joint Commissioner on an application made to him by the dealer in the prescribed manner, makes specific order to that effect.