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[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(4)(ii) in Andhra Pradesh General Sales Tax Act, 1957

(ii)where a dealer has been taxed in respect of the purchase of any goods, in accordance with the rules referred to in clause (i) of this proviso, he shall not be taxed again in respect of any sale of such goods effected by him."