Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Andhra Pradesh - Subsection Section 2(30A) in The Andhra Pradesh Value Added Tax Act, 2005 (30A)[ 'SEZ' means Special Economic Zone as define under the Special Economic Zones Act, 2005 ( Central Act 28 of 2005)] [Inserted by Act No. 28 of 2008, w.e.f. 24-9-2008.]
