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[Cites 0, Cited by 0] [Section 20A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 20A(b) in Andhra Pradesh Tax on Luxuries Act, 1987

(b)goods vehicle record or trip sheet and such other documents as may be prescribed, relating to the tobacco products under transport and containing such particulars as may be prescribed and shall submit to the assessing authority having jurisdiction over the area in which the tobacco products are delivered, the documents authorised or copies thereof within such time as may be prescribed.]