Section 3 in Andhra Pradesh Goods and Services Tax (Second Amendment) Rules , 2022
3. In rule 36 of the said rules, :-
a. in sub-rule (2), the words , letters and figure, " and the relevant information , as contained in the said document, is furnished in FORM GSTR-2 by such person " shall be omitted ;b. in sub-rule (4), in clause (b), after the words, "the details of", the words, "input tax credit in respect of" shall be inserted;
