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[Cites 0, Cited by 0] [Section 3A(3)] [Section 3A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3A(3)(g) in Andhra Pradesh Municipalities (Advertisement Tax) Rules, 1967

(g)the bidder shall produce a solvency certificate for such amount as may be specified by the Municipal Commissioner either from an Officer of Revenue Department or the Commissioner of the Municipality;