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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Andhra Pradesh - Subsection

Section 30(3) in Andhra Pradesh Tax on Luxuries Act, 1987

(3)All references made in this Act, to any of the Schedules shall be construed as relating to the schedules as for the time being amended in exercise of the powers conferred by this section.][Schedule] [Inserted by Act No. 28 of 1996, w.e.f. 1.8.96.]
SNo Description Point of Levy Rate of tax
1. Chewing Tobacco Preparations Commonly known asKhara Masala,Kimam,Dokta,Zarda[Sukha and Surti and gutka andother manufactured tobacco and manufactured tobacco substitutes;homogenised or reconstituted tobacco; tobacco extracts andessences"] [Substituted 'Sukha and Surti' by Act No. 40 of 2001, dated 15.10.2001.] At the first point of supply of luxuries in theState by sale or otherwise. 50 paise in every rupee
2. Cigarettes At the first point of supply of luxuries in theState by sale or otherwise. 50 paise in every rupee