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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Andhra Pradesh - Subsection

Section 43(c) in Andhra Pradesh General Sales Tax Act, 1957

(c)has cooperated in an enquiry if any, relating to the assessment of his turnover, the registering, assessing and revising authorities under this Act, shall not initiate any proceeding for imposition of a penalty or impose any penalty leviable under This Act, in respect of any assessment year including the assessment year 1986 87;