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[Cites 0, Cited by 2] [Section 5G] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5G(4) in Andhra Pradesh General Sales Tax Act, 1957

(4)[ Nothing contained in sub-section (1) shall apply to a dealer, who purchases or receives goods from outside , the State for the purpose of using such goods in the execution of works contract.] [Added by Act No. 25 of 2002, dated 21.12.2002.]