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[Cites 0, Cited by 71] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(1) in Andhra Pradesh General Sales Tax Act, 1957

(1)Save as otherwise provided in this Act every dealer shall pay tax under this Act for each year on every rupee of his turnover of sales or purchases of goods in each year irrespective of the quantum of his turnover at the rates of tax and at the points of levy specified in the Schedules.