Section 5B(3)(c) in Andhra Pradesh General Sales Tax Act, 1957

[Cites 0, Cited by 0] [Section 5B(3)] [Section 5B] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5B(3)(c) in Andhra Pradesh General Sales Tax Act, 1957

(c)If any dealer, in respect of whom an order has been passed under clause (b) of this sub section pays the penalty and complies with such conditions as the assessing authority may deem fit to impose in this behalf, the assessing authority may in his discretion permit such dealer to obtain the prescribed declaration forms afresh and make use of the same for the purchase of goods in the State at the concessional rate of tax.

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State of Andhra Pradesh - Subsection

Section 5B(3)(c) in Andhra Pradesh General Sales Tax Act, 1957