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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(2) in Andhra Pradesh Goods and Services Tax (Second Amendment) Rules , 2022

(2)Where the said registered person subsequently makes the payment of the amount towards the value of such supply along with tax payable thereon to the supplier thereof, he shall be entitled to re-avail the input tax credit referred to in sub-rule (1). "b. sub-rule (3) shall be omitted.