Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Andhra Pradesh - Subsection Section 8(c) in The Andhra Pradesh Value Added Tax Act, 2005 (c)[xxx] [Item 'C' which read as 'Sale of goods to any unit located in Special Economic Zone' deleted by Act No. 28 of 2008, w.e.f. 1-6-2008.]
