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[Cites 0, Cited by 0] [Section 22(6)] [Section 22] [Entire Act]

State of Andhra Pradesh - Subsection

Section 22(6)(b) in The Andhra Pradesh Value Added Tax Act, 2005

(b)Where such payment in instalments is permitted, the dealer shall pay in addition to such tax, penalty, instalment or other amount, [interest calculated at the rate of one and quarter (1.25%) percent per month] [Substituted for the words 'interest at the rate of one percent per month' by Act 21 of 2011, w.e.f. 15-9-2011.] for the amount for the period from the date specified for its payment on the instalments so permitted.