Section 22(c) in Andhra Pradesh Value Added Tax Appellate Tribunal Regulations, 2005
(c)Unified documents:-Other documents which have been produced by parties (as additional evidence before the Tribunal under Regulation 11) but have either not been tendered in evidence or having been tendered in evidence have been rejected shall be taken back immediately after the disposal of the case, by the party producing them after signing thereof, if they are not so taken, the tribunal shall not be responsible for any loss of or damage to the said documents.
