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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Andhra Pradesh - Subsection

Section 29(2)(b) in Andhra Pradesh General Sales Tax Act, 1957

(b)whether the sale or purchase of the goods carried has, for the purpose of payment of tax under this Act, been properly accounted for in the bills of sale, or delivery notes or such other documents as may be prescribed.