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[Cites 0, Cited by 0] [Section 2(34)] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(34)(e) in The Andhra Pradesh Value Added Tax Act, 2005

(e)a tax on the supply of goods by any un-incorporated association or body of persons to a member thereof for cash, deferred payment or other valuable consideration;