Section 2(6)(iii) in The Andhra Pradesh Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 2(6)] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(6)(iii) in The Andhra Pradesh Value Added Tax Act, 2005

(iii)A sale by a person whether by himself or through an agent of agricultural or horticultural produce grown by himself or grown on any land whether as owner or tenant in a form not different from the one in which it was produced, save mere cleaning, grading or sorting does not constitute business.

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State of Andhra Pradesh - Subsection

Section 2(6)(iii) in The Andhra Pradesh Value Added Tax Act, 2005