Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(1) in The Andhra Pradesh Value Added Tax Act, 2005

(1)The Government may, if it is necessary so to do in the Public interest and subject to such conditions as it may impose, by a Notification, provide for grant of refund of tax paid to any person, on the purchases effected by him and specified in the said Notification.