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State of Andhra Pradesh - Section

Section 75 in The Andhra Pradesh Value Added Tax Act, 2005

75. Powers of Subordinate officer to be exercised by higher authorities.

- The powers conferred by the Act and the rules made thereunder on any of the officers appointed under Section 3A may also be exercised by any of the officers superior to the officers so empowered, subject to any instructions issued by the Commissioner.