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[Cites 0, Cited by 0] [Section 12E(4)] [Section 12E] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12E(4)(b) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966

(b)set aside the assessment or penalty or both and direct the assessing authority to pass a fresh order after such further inquiry as my be directed, or