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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Andhra Pradesh - Subsection

Section 96(1) in Andhra Pradesh Goods and Services Tax Act, 2017

(1)The Government shall, by notification, constitute an Authority to be known as the Andhra Pradesh Authority for Advance Ruling:Provided that the Government may, on the recommendation of the Council, notify any Authority located in another State to act as the Authority for the State.