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[Cites 0, Cited by 2] [Section 4(4)] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(4)(iii) in The Andhra Pradesh Value Added Tax Act, 2005

(iii)disposed of otherwise than by way of consumption or by way of sale either within the State or in the course of interstate trade or commerce or export out of the territory of India: