Section 2(1)(a) in Andhra Pradesh General Sales Tax Act, 1957

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State of Andhra Pradesh - Subsection

Section 2(1)(a) in Andhra Pradesh General Sales Tax Act, 1957

(a)"Appellate Deputy Commissioner" means any person appointed to be an Appellate Deputy Commissioner of Commercial Taxes under Section 4;

(aa)"Appellate Tribunal" means the Tribunal appointed under Section 3;

(aaa)"Additional Commissioner" means any person appointed to be an Additional Commissioner of Commercial Taxes under Section 4.