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[Cites 0, Cited by 3] [Section 80] [Entire Act]

State of Andhra Pradesh - Subsection

Section 80(3) in The Andhra Pradesh Value Added Tax Act, 2005

(3)Upon such repeal of the Andhra Pradesh General Sales Tax Act, 1957 the provisions of Sections 8, 8A, 9 and 18 of the Andhra Pradesh General Clauses Act, 1891 (Act 1 of 1891) shall apply.