Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22] [Entire Act] State of Andhra Pradesh - Subsection Section 22(8) in Andhra Pradesh General Sales Tax Act, 1957 (8)In respect of every petition or application preferred under sub section (1) or sub section (7), the costs shall be in the discretion of the High Court.
