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[Cites 0, Cited by 0] [Section 1(3)] [Section 1] [Entire Act]

State of Andhra Pradesh - Subsection

Section 1(3)(b) in The Andhra Pradesh Value Added Tax Act, 2005

(b)the remaining provisions shall come into force on such date[as the Government may, by notification, appoint] [[Andhra Pradesh Value Added Tax Act, 2005 (Act No. 5 of 2005) - Implementation date - Notification - Issued.