Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Andhra Pradesh - Subsection

Section 17(2) in The Andhra Pradesh Value Added Tax Act, 2005

(2)Every dealer commencing business and whose estimated taxable turnover for twelve consecutive months is more than [Rs.50,00,000/- (Rupees fifty lakhs only)] shall be liable to be registered as a VAT dealer before the commencement of business.