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[Cites 0, Cited by 0] [Section 2(10)] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(10)(vi) in The Andhra Pradesh Value Added Tax Act, 2005

(vi)Transporters, holding permits for transport vehicles granted under the Motor Vehicles Act, 1988 (Central Act 59 of 1988) which are used or adopted to be used for hire;