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 Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 11] [Entire Act] State of Andhra Pradesh - Subsection Section 11(2) in The Andhra Pradesh Value Added Tax Act, 2005 (2)Where the sale price of goods is inclusive of VAT, the amount of VAT shall be determined in accordance with the formula prescribed.
