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[Cites 0, Cited by 0] [Section 4(7)] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(7)(f) in The Andhra Pradesh Value Added Tax Act, 2005

(f)[any dealer registered or is liable to be registered] [Substituted for 'any dealer who is liable to be registered' by Act 21 of 2011, w.e.f. 15.9.2011.] for TOT and executing any works contracts shall pay tax at the rate of 1% on total value of the goods at the time of incorporation of the goods used :