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[Cites 0, Cited by 2] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(5) in Andhra Pradesh General Sales Tax Act, 1957

(5)No dealer who is liable to get himself registered under sub section (1) or sub section (2) or sub section (4) shall carry on business as a dealer unless he has been registered and is in possession of a certificate of registration.