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[Cites 0, Cited by 6] [Section 31] [Entire Act]

State of Andhra Pradesh - Subsection

Section 31(2) in The Andhra Pradesh Value Added Tax Act, 2005

(2)The appeal shall be in such form, and verified in such manner, as may be prescribed and shall be accompanied by a fee which shall not be less than Rs. 50/- (Rupees fifty only) but shall not exceed Rs. 1,000/- (Rupees one thousand only) as may be prescribed.