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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(37) in The Andhra Pradesh Value Added Tax Act, 2005

(37)'Taxable Sale' means a sale of goods taxable under the Act and under the Central Sales Tax Act, 1956 (Central Act 74 of 1956) and shall include sale of any goods exported outside the territory of India or sold in the course of export;