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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Andhra Pradesh - Subsection

Section 69(2) in The Andhra Pradesh Value Added Tax Act, 2005

(2)The unit availing into tax deferment as specified in sub-section (1) shall be eligible to issue tax invoices and to claim input tax credit subject to provisions of Section 13 of the Act.