Section 150(1)(p) in Andhra Pradesh Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 150(1)] [Section 150] [Entire Act]

State of Andhra Pradesh - Subsection

Section 150(1)(p) in Andhra Pradesh Goods and Services Tax Act, 2017

(p)any other person as may be specified, on the recommendations of the Council, by the Government, who is responsible for maintaining record of registration or statement of accounts or any periodic return or document containing details of payment of tax and other details of transaction of goods or services or both or transactions related to a bank account or consumption of electricity or transaction of purchase, sale or exchange of goods or property or right or interest in a property under any law for the time being in force, shall furnish an information return of the same in respect of such periods, within such time, in such form and manner and to such authority or agency as may be prescribed.

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State of Andhra Pradesh - Subsection

Section 150(1)(p) in Andhra Pradesh Goods and Services Tax Act, 2017