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[Cites 0, Cited by 1] [Section 6A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6A(i) in Andhra Pradesh General Sales Tax Act, 1957

(i)purchases any goods (the sale or purchase of which is liable to tax under this Act) from a registered dealer in circumstances in which no tax is payable under section 5 or under section 6, as the case may be, or.