Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 78(2)] [Section 78] [Entire Act]

State of Andhra Pradesh - Subsection

Section 78(2)(n) in The Andhra Pradesh Value Added Tax Act, 2005

(n)the circumstances in which and the extent to which, fees paid in pursuance of Section 33 may be refunded;