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 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(5) in Andhra Pradesh Rural Development Act, 1996

(5)If the cess is levied and collected under this Section at first point of purchase of the goods, no cess shall be levied at subsequent points of sale or purchase .Collection of cess by deduction from the amounts payable to dealers.