Section 2(29)(b) in The Andhra Pradesh Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 2(29)] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(29)(b) in The Andhra Pradesh Value Added Tax Act, 2005

(b)the total amount of consideration for the sale or purchase of goods as may be determined by the assessing authority, if the tax invoice or bill of sale does not set out correctly the amount for which the goods are sold; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Andhra Pradesh - Subsection

Section 2(29)(b) in The Andhra Pradesh Value Added Tax Act, 2005