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 5H] [Entire Act] State of Andhra Pradesh - Subsection Section 5H(2) in Andhra Pradesh General Sales Tax Act, 1957 (2)The tax deducted under sub-section (1) shall be remitted to Government in such manner and within such time as may be prescribed.
