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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Andhra Pradesh - Subsection

Section 39(2)(q) in Andhra Pradesh General Sales Tax Act, 1957

(q)the assessment and recovery of tax under this Act in respect of business owned by any person whose estate or any portion of whose estate is under the control of the Court of Wards, the Administrator General, the Official Trustee, or any receiver or manager appointed by or under any order of a Court.