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[Cites 0, Cited by 0] [Section 17(5)] [Section 17] [Entire Act]

State of Andhra Pradesh - Subsection

Section 17(5)(g) in The Andhra Pradesh Value Added Tax Act, 2005

(g)every dealer executing any works contract exceeding [Rs.7,50,000/- (Rupees seven lakhs and fifty thousand only)] [Substituted for 'Rs. 5,00,000/-' by Act 13 of 2012, w.e.f. 20-4-2012.] for the Government or local authority or every dealer opting to pay tax by way of composition on works contract.