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[Cites 0, Cited by 1] [Section 28] [Entire Act]

State of Andhra Pradesh - Subsection

Section 28(1) in The Andhra Pradesh Value Added Tax Act, 2005

(1)A Deputy Commissioner shall have the powers of a Collector under the Andhra Pradesh Revenue Recovery Act, 1864 (Act 2 of 1864) for the purpose of recovery of any amount due under the Act.