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[Cites 0, Cited by 3] [Section 17] [Entire Act]

State of Andhra Pradesh - Subsection

Section 17(4) in Andhra Pradesh General Sales Tax Act, 1957

(4)Any person discharging any liability to the dealer after receipt of the notice referred to in this section shall be personally liable to the assessing authority to the extent of the liability discharged or to the extent of the liability of the dealer for the amount due under this Act, whichever is less.