Section 1(3) in The Andhra Pradesh Value Added Tax Act, 2005
(3)(a)Sections 1,2,17,18 and 78 shall be deemed to have come into force with effect from 31st January, 2005 ; and(b)the remaining provisions shall come into force on such date[as the Government may, by notification, appoint] [[Andhra Pradesh Value Added Tax Act, 2005 (Act No. 5 of 2005) - Implementation date - Notification - Issued.G.O.Ms. No. 386 Revenue (CT-II) Department dated 30-3-2005In exercise of the powers conferred by sub-section (3) (b) of Section 1 of the Andhra Pradesh Value Added Tax Act, 2005 (Act No. 5 of 2005), the Governor of Andhra Pradesh hereby appoints 1st April, 2005 as the date on which the provisions of Andhra Pradesh Value Added Tax Act, 2005, shall come into force except the provisions mentioned in sub-section (3)(a) of Section 1 of the said Act. ]].
