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

State of Andhra Pradesh - Subsection

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

(a)a tax on the transfer, otherwise than in pursuance of a contract, of property in any goods for cash, deferred payment or other valuable consideration;