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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Andhra Pradesh - Subsection

Section 22(b) in Andhra Pradesh Value Added Tax Appellate Tribunal Regulations, 2005

(b)The records of the case and such other documents as may be produced by the State Representative shall, after the disposal of the case, be returned to him along with the order on the case and acknowledgement obtained.