Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Value Added Tax (Third Amendment) Act, 2012 13 of 2012 CONTENTS 1. Short title and commencement 2. Amendment of section 4. Act 5 of 2005 3. Amendment of section 17 Andhra Pradesh Value Added Tax (Third Amendment) Act, 2012 13 of 2012 PREAMBLE 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 Sixty -third year of the Republic of India as follows:- 1. Short title and commencement :- (1) This Act may be called the Andhra Pradesh Value Added Tax (Third Amendment) Act, 2012. (2) It shall come into force on such date as the Government may, by notification, appoint. 2. Amendment of section 4. Act 5 of 2005 :- In the Andhra Pradesh Value Added Tax Act, 2005 (hereinafter referred to as the principal Act), in section 4, in sub-section (9), in clause (d), for the words "rupees five lakhs", the words "rupees seven lakhs and fifty thousand" shall be substituted. 3. Amendment of section 17 :- In section 17 of the principal Act,-- (1) in sub-section (2), for the expression "Rs. 40,00,000/- (Rupees forty lakhs only)", the expression "Rs. 50,00,000/- (Rupees fifty lakhs only) shall be substituted. (2) in sub-section (3), for the expression "Rs. 40,00,000/- (Rupees forty lakhs only)", the expression "Rs. 50,00,000/- (Rupees fifty lakhs only) shall be substituted; (3) in sub-section (5), in clause (g), for the expression "Rs. 5,00,000/-(Rupees five lakhs only)", the expression "Rs. 7,50,000/- (Rupees Seven lakhs and fifty thousand only)" shall be substituted; (4) in sub-section (7), for the expression "Rs 5,00,000/- (Rupees Five lakhs only)", wherever it occurs, the expression "Rs. 7,50,000/- (Rupees Seven lakhs and fifty thousand only)" shall be substituted.