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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Andhra Pradesh - Subsection

Section 87(2) in Andhra Pradesh Goods and Services Tax Act, 2017

(2)Notwithstanding anything contained in the said order, for the purposes of this Act, the said two or more companies shall be treated as distinct companies for the period upto the date of the said order and the registration certificates of the said companies shall be cancelled with effect from the date of the said order.