Section 2(n) in Andhra Pradesh Rural Development Act, 1996
(n)[ "Sales Tax Law" means any law for the time being in force in the State of Andhra Pradesh, which provides for the levy of taxes on the sale or purchase of generally or on any specified goods expressly mentioned in that behalf and includes value added tax law and 'general sales tax law', meaning any law for the time being in force in the State of Andhra Pradesh, which provide for the levy of tax on the sale or purchase of generally and includes value added tax law.] [Added by Act No. 4 of 2006, dated 30.12.2005.]
