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

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State of Andhra Pradesh - Subsection

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

(iii)not to have accounted to his principal for the entire collections or deductions made by him, in the sales or purchases effected by him on behalf of his principal; or

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State of Andhra Pradesh - Subsection

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