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[Cites 0, Cited by 1] [Section 42] [Entire Act]

State of Andhra Pradesh - Subsection

Section 42(1) in The Andhra Pradesh Value Added Tax Act, 2005

(1)Every VAT dealer or TOT dealer shall maintain the documents and records specified in the rules at the place of business so registered in the English language or in any of the languages specified in the Eighth Schedule to the Constitution.