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[Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(2)(a) in Andhra Pradesh General Sales Tax Act, 1957

(a)the value of any goods as determined by the assessing authority
(i)to have been used or supplied by the dealer in the course of execution of the works contract.
(ii)to have been delivered by the dealer on hire purchase or any other system of payment by instalments;
(iii)to have been supplied or distributed by a society including a Co operative Society, Club, firm or association to its members, where the cost of such goods is not separately shown or indicated by the dealer and where the cost of such goods is separately shown or indicated by the dealer, the cost of such goods as shown or indicated;