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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(24) in Andhra Pradesh Goods and Services Tax Act, 2017

(24)"Chief Commissioner" means the Chief Commissioner of State tax appointed under section 3 and includes the Commissioner of State Tax referred to in the Central Goods and Services Tax Act,2017;