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[Cites 0, Cited by 0] [Section 5D] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5D(2) in Andhra Pradesh General Sales Tax Act, 1957

(2)Notwithstanding the expiry of any period of limitation specified in section 14 or section 24 A an assessment or reassessment under sub section (1) may be made within a period of four years from the 2nd February, 1983.