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[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

State of Andhra Pradesh - Subsection

Section 13(3)(b) in The Andhra Pradesh Value Added Tax Act, 2005

(b)input tax credit or sales tax credit under sub-section (2), on the date of registration, provided he is in possession of documentary evidence therefor.