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 2] [Entire Act] State of Andhra Pradesh - Subsection Section 2(iii) in The Andhra Pradesh Value Added Tax Act, 2005 (iii)not to have accounted to his principal for the entire collections or deductions made by him, in the sales or purchases effected by him on behalf of his principal ; or
