FEBRUARY 17, 2019] ANDHRA PRADESH GAZETTE EXTRAORDINARY 1
ANDHRA PRADESH ACTS, ORDINANCES AND
REGULATIONS Etc.,
The following Act of the Andhra Pradesh Legislature received the assent of the Governor on the 16thFebruary, 2019 and the said assent is hereby first published on the 17thFebruary, 2019 in the Andhra Pradesh Gazette for general information :-
ACT No. 3 of 2019.
Registered No. HSE-49. [Price : Rs.1-00 Paise
THE ANDHRA PRADESH GAZETTE
PART IV-B EXTRAORDINARY
PUBLISHED BY AUTHORITY
No. 3] AMARAVATI, SUNDAY, 17th FEBRUARY, 2019.
AN ACT FURTHER TO AMEND THE ANDHRA PRADESH VALUE
ADDED TAX ACT, 2005.
Be it enacted by the Legislature of the State of Andhra Pradesh in the Seventieth year of the Republic of India as follows:
1. (1) This Act may be called the Andhra Pradesh Value Added Tax (Amendment) Act, 2019.
(2) It shall be deemed to have come into force with effect on and from the 10 thSeptember, 2018.
2. In the Andhra Pradesh Value Added Tax Act, 2005, in Schedule-VI, in the Table,-
(i) in column No. (4), "rate of tax", against item No. 2 "Petrol", for the expression "31% + Rs.4/- per litre", the expression"31% + Rs.2/- per litre", shall be substituted.
Short title and
commencement.
Amendment to
Schedule-VI.
J.No. 7/19 [1]
RIGHT TO
INFORMATION
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(ii) in column No. (4) "rate of tax", against item No.5, "All kinds of Diesel Oils including C-9", for the expression "22.25% + Rs.4/- per litre", the expression "22.25% + Rs.2/- per litre", shall be substituted.
DUPPALA VENKATARAMANA,
Secretary to Government, Legal and Legislative Affairs & Justice, Law Department.
Printed by the Commissioner of Printing, at A.P. Legislative Assembly Printing Press, Amaravati.
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