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[Cites 0, Cited by 1] [Section 67] [Entire Act]

State of Andhra Pradesh - Subsection

Section 67(1) in The Andhra Pradesh Value Added Tax Act, 2005

(1)The Commissioner may constitute a State level 'Authority for Clarification and Advance Rulings' comprising of three officers not below the rank of Joint Commissioner to clarify, in the manner prescribed any aspect of the implementation of the Act.