Section 5B(1)(b) in Andhra Pradesh General Sales Tax Act, 1957

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State of Andhra Pradesh - Subsection

Section 5B(1)(b) in Andhra Pradesh General Sales Tax Act, 1957

(b)when a dealer sells to another dealer any goods other than those falling under Clause (a) which are notified by the Government from time to time for use by the latter in the manufacture or processing of the goods inside the State. The Government may also notify the goods which are not eligible for concessional rate of tax under this section:

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State of Andhra Pradesh - Subsection

Section 5B(1)(b) in Andhra Pradesh General Sales Tax Act, 1957