Section 20(1) in The Andhra Pradesh Value Added Tax Act, 2005
(1)Every dealer registered under Section 17 of the Act, shall submit [such return or returns, annexure or annexures] [Substituted 'such return or returns' by Act No. 2 of 2015, dated 17.1.2015.], along with proof of payment of tax in such manner, within such time, and to such authority as may be prescribed.
