Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 57] [Entire Act] State of Andhra Pradesh - Subsection Section 57(8) in The Andhra Pradesh Value Added Tax Act, 2005 (8)No prosecution for an offence under this section shall be instituted in respect of the same facts on which a penalty has been imposed.
