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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(120) in Andhra Pradesh Goods and Services Tax Act, 2017

(120)Words and expressions used and not defined in this Act but defined in the Integrated Goods and Services Tax Act, 2017 the Central Goods and Services Tax Act, 2017 and the Goods and Services Tax (Compensation to States) Act, 2017 shall have the same meanings as assigned to them in those Acts.