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 2] [Entire Act] State of Andhra Pradesh - Subsection Section 2(x) in Andhra Pradesh Value Added Tax Appellate Tribunal Regulations, 2005 (x)'Secretary' means the person who is for the time being discharging the functions of the Secretary to the Tribunal;
