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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(2)(iv) in Andhra Pradesh Municipalities Act, 1965

(iv)the sale to the council of any articles in which he regularly trades, or the purchase from the council of any articles to a value in either case not exceeding five hundred rupees in the aggregate in any year during the period of the contract or work;