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[Cites 0, Cited by 12] [Section 4(7)] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

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

(a)every dealer executing works contract shall pay tax on the value of goods at the time of incorporation of such goods in the works executed at the rates applicable to the goods under the Act: