Section 3(10) in Andhra Pradesh Entertainments Tax Act, 1939
(10)[ "words and expressions" the Commissioner, Additional Commissioner, Joint Commissioner, Deputy Commissioner, Commercial Tax Officer used but not defined in this Act and defined in the Andhra Pradesh Value Added Tax Act, 2005 shall have the same meanings respectively assigned for them under that Act.] [Added by Act No. 27 of 2008, dated 21.9.2008.]
