Section 2(1)(b) in Andhra Pradesh Tax on Entry of Goods into Local Areas Act, 2001

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(1)(b) in Andhra Pradesh Tax on Entry of Goods into Local Areas Act, 2001

(b)'Dealer' shall have the meaning assigned to it under the [the Andhra Pradesh Value Added Tax Act, 2005] [Substituted 'the Andhra Pradesh General Sales Tax Act, 1957' by Act No. 4 of 2006, dated 30.12.2005.];

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State of Andhra Pradesh - Subsection

Section 2(1)(b) in Andhra Pradesh Tax on Entry of Goods into Local Areas Act, 2001