Section 29(3)(a) in Andhra Pradesh General Sales Tax Act, 1957

[Cites 0, Cited by 0] [Section 29(3)] [Section 29] [Entire Act]

State of Andhra Pradesh - Subsection

Section 29(3)(a) in Andhra Pradesh General Sales Tax Act, 1957

(a)

(i)that the tax, if any payable under this Act in respect of the sale or purchase of the goods carried, has been paid; or

(ii)that the sale or purchase of the goods carried has, for the purpose of payment of tax under this Act, been properly accounted for in the documents referred to in clause (b) of Sub section (2); the said officer shall release the goods vehicle or boat with the goods carried; of

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State of Andhra Pradesh - Subsection

Section 29(3)(a) in Andhra Pradesh General Sales Tax Act, 1957