Section 107 in Reductions and Remissions (Andhra Pradesh)
107.
Remits the duty chargeable in respect of loan agreements executed in favour of the State Khadi and Village Industries Board by or on behalf of societies and other bodies registered under the Societies Registration Act, 1860 (Central Act XXI of 1860), or such other enactment as is applicable to the State of Andhra Pradesh engaged in the promotion of Village Industries or public trust approved for the purpose and relating to the business of such society or public trust. (G.O.Ms.No. 1614, Rev. (U), Dated 15.9.1961. See also G.O.Ms.No. 1715, Rev., (U), Dated 25.8.1951 for an earlier G.O. in the same terms.
