Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 28] [Entire Act] State of Andhra Pradesh - Subsection Section 28(3) in Andhra Pradesh Goods and Services Tax Act, 2017 (3)Any rejection or approval of amendments under the Central Goods and Services Tax Act, 2017 shall be deemed to be a rejection or approval under this Act.
