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[Cites 0, Cited by 0] [Section 43(4)] [Section 43] [Entire Act]

State of Andhra Pradesh - Subsection

Section 43(4)(a) in The Andhra Pradesh Value Added Tax Act, 2005

(a)seal for a period of not exceeding twenty-four hours, any box, receptacle, godown or building where any goods, accounts, registers or other documents of the dealer are, or reasonably believed to be, kept, if the owner or any other person in occupation, leaves the premises or refuses to open any box, receptacle, godown or building or is not readily available;