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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Andhra Pradesh - Subsection

Section 67(3) in Andhra Pradesh Goods and Services Tax Act, 2017

(3)The documents, books or things referred to in subsection (2) or any other documents, books or things produced by a taxable person or any other person, which have not been relied upon for the issue of notice under this Act or the rules made thereunder, shall be returned to such person within a period not exceeding thirty days of the issue of the said notice.