Section 2(1)(l) in Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996

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State of Andhra Pradesh - Subsection

Section 2(1)(l) in Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996

(l)"person" includes any company or association or body of individuals whether incorporated or not, a firm, a local authority, a Hindu undivided family, society, club, an individual, the Central Government or the Government of any other State or Union Territory;

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State of Andhra Pradesh - Subsection

Section 2(1)(l) in Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996