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State of Andhra Pradesh - Section

Section 33BB in Andhra Pradesh General Sales Tax Act, 1957

33BB. Non refund of tax in certain cases.

- Where a levy and collection of tax is held invalid by any judgment or order of a Court or Tribunal, it shall not be necessary to refund any such tax to the dealer unless it is proved by the dealer to the satisfaction of the assessing authority that the tax has not been collected from the purchaser