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

State of Andhra Pradesh - Subsection

Section 6(1A) in Andhra Pradesh Goods and Services Tax Act, 2017

(1A)[ where certain activities or transactions constitute a supply in accordance with the provisions of sub-section (1), they shall be treated either as supply of goods or supply of services as referred to in Schedule II] [Inserted by Act No. 23 of 2018, dated 19.10.2018.];