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[Cites 0, Cited by 0] [Section 2(34)] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(34)(f) in The Andhra Pradesh Value Added Tax Act, 2005

(f)a tax on the supply, by way of or as part of any service or in any other manner whatsoever of goods, being food or any other article for human consumption or any drink whether or not intoxicating, where such supply or service is for cash, deferred payment or other valuable consideration;