Section 2(2) in Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996
(2)Words and expressions used, but not defined in this Act, and defined in the [the Value Added Tax Act] [Substituted for the words 'General Sales Tax' by Act 4 of 2006 w.e.f. 1st April, 2005.], shall have the meanings respectively assigned to them under that Act.Chapter - II Levy of Tax
