Amendment to
Schedulevi, - 2. Inthe Andhra Pradesh Value Added Tax
ActS of 2005, 2005 [herein after referred to as the Principal
Lo Act], in Schedule-VI, in the table, against item
' टू ०. 4 'वि्ेना0ा। Turbine Fuel", in column 0. 4,
Rate of Tax |, for the figure and percentage "16%",
the figurg and. percentage "1%" shail be
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THE ANDHRA PRADESH GAZETTE
PART IV-B EXTRAORDINARY
PUBLISHED BY AUTHORITY
No. 3} HYDERABAD SATURDAY, JANUARY 17, 2015
~ ANDHRA PRADESH ACTS, ORDINANCES ORDINANCES
AND REGULATIONS Etc.,
The following Act of the Andhra Pradesh Legislature received the
assent of the Governor on the 16™ January, 2015 and the said assent is
hereby first published on the 17t J anuary, 2015 in the Andhra Pradesh
Gazette for general information:-
ACT NO.3 OF 2015.
AN ACT FURTHER TO AMEND THE ANDHRA
PRADESH VALUE ADDED TAXACT., 2005
Be itenacted by the Legislature of the State of Andhra
- Pradesh in the Sixty-fifth year of the Republic of India as
follows :-
1.(1) This Act may be called the Andhra Pradesh Short title and
- Value Added Tax (Second Amendment) Act, - Sommencement.
2015, .
(2). It’$hall be deemed to have come into force on |
the and from the 20" September, 2014
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