Section 3(1)(c) in Andhra Pradesh Tax on Entry of Goods into Local Areas Act, 2001

[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(1)(c) in Andhra Pradesh Tax on Entry of Goods into Local Areas Act, 2001

(c)the rate of tax to be notified by the Government in respect of any commodity shall not exceed the rate specified for [the rate applicable for the commodity under the Andhra Pradesh Value Added Tax Act, 2005] [Substituted 'that commodity under the Andhra Pradesh General Sales Tax Act, 1957' by Act No. 4 of 2006, dated 30.12.2005.] or the notifications issued thereunder:

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State of Andhra Pradesh - Subsection

Section 3(1)(c) in Andhra Pradesh Tax on Entry of Goods into Local Areas Act, 2001