Section 7A in The Andhra Pradesh Value Added Tax Act, 2005
7A. [ Exemption of Tax on sale of goods for certain purposes to an unit located in any Special Economic Zone. [Inserted by Act No. 28 of 2008, w.e.f. 24-9-2008.]
- Notwithstanding any thing contained in this Act, no tax under this Act shall be payable by any dealer in respect of sale of any goods made by such dealer to a registered dealer for the purpose of setting up operation, maintenance, manufacture, trading, production, processing, assembling, repairing, reconditioning, re-engineering, packaging or for use as packing material or packing accessories in an unit located in any Special Economic Zone or for development, operation and maintenance of Special Economic Zone by the developer of the Special Economic Zone, if such registered dealer has been authorised to establish such unit or to develop, operate and maintain such Special Economic Zone by the authority specified by the Central Government in this behalf.]
