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[Cites 0, Cited by 0] [Section 78(2)] [Section 78] [Entire Act]

State of Andhra Pradesh - Subsection

Section 78(2)(q) in The Andhra Pradesh Value Added Tax Act, 2005

(q)the assessment and recovery of tax under the Act in respect of business owned by minors or other incapacitated persons or by persons residing outside the State;