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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Andhra Pradesh - Subsection

Section 16(3)(c) in Andhra Pradesh General Sales Tax Act, 1957

(c)The dealer shall calculate the interest at the rates mentioned above for the period of delay and shall remit it along with the tax due to be paid by him;