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AIR 1969 ANDHRA PRADESH 127
Andhra Pradesh High Court
Hon'ble Judge(s): P. Jaganmohan Reddy , C.J. AND Madhava Reddy , J

Andhra Pradesh General Sales Tax Act (6 of 1957) , S.5— Sales-tax - Assessment of dissolved firm is invalid. There being no provision in the Andhra Pradesh General Sales Tax Act authorising assessment of dissolved firm, such assessment is illegal.

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