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State of Andhra Pradesh - Section

Section 35 in Andhra Pradesh Oil Palm (Regulation of Production and Processing) Rules, 2008

35.

The tax payable under subsection (1) of Section 21 of the Act shall be paid in respect of Oil Palm Fresh Fruit Bunches purchased during a month before the 15th day of the following month and information in Form 5 shall be furnished before the 21st day of the following month.