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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Andhra Pradesh - Subsection

Section 40(3) in Andhra Pradesh General Sales Tax Act, 1957

(3)All references made in this Act, to any of the Schedules shall be construed as relating to the Schedules as for the time being amended in exercise of the powers conferred by this Section.