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[Cites 0, Cited by 0] [Section 5D(1)] [Section 5D] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5D(1)(b) in Andhra Pradesh General Sales Tax Act, 1957

(b)any dealer running an establishment not being a restaurant or an eating house or a hotel (by whatever name called) at any time on or after the 4th day of January, 1972 and before the 2nd February, 1983. on his turnover relating to the supply of food or any other article for human consumption or any drink (whether or not intoxicating) in accordance with the principal Act as amended by the Andhra Pradesh General Sales Tax (Amendment) Act, 1985