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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(16) in Andhra Pradesh Goods and Services Tax Act, 2017

(16)"Board" means the [Central Board of Indirect taxes and customs] [Substituted 'central board of excise and customs' by Act No. 23 of 2018, dated 19.10.2018.] constituted under the Central Board of Revenue Act, 1963;