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 33] [Entire Act] State of Andhra Pradesh - Subsection Section 33(7) in The Andhra Pradesh Value Added Tax Act, 2005 (7)Except as provided in the rules Appellate Tribunal shall not have the power to award costs to either of the parties to the appeal.
