Legal Document View

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
[Cites 0, Cited by 0] [Section 2(6)] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(6)(i) in The Andhra Pradesh Value Added Tax Act, 2005

(i)the activities of raising of manmade forests or rearing of seedlings or plants shall be deemed to be business;