Section 39(2)(a) in Andhra Pradesh General Sales Tax Act, 1957

[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Andhra Pradesh - Subsection

Section 39(2)(a) in Andhra Pradesh General Sales Tax Act, 1957

(a)all matters expressly required or allowed by this Act to be prescribed;

(aa)the manner of determination of the amount payable by the dealer in respect of :

(i)any transfer of property in goods (whether as goods or in some other form) involved in the execution of a works contract;

(ii)any delivery of goods on hire purchase or any system of payment by instalments;

(iii)any transfer of the right to use any goods for any purpose (whether or not for a specified period) for cash, deferred payment or other valuable consideration;

(iv)any transfer of property in goods involved in lucky gift scheme.

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State of Andhra Pradesh - Subsection

Section 39(2)(a) in Andhra Pradesh General Sales Tax Act, 1957