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[Cites 0, Cited by 0] [Section 14A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14A(3) in Andhra Pradesh Motor Vehicles Taxation Rules, 1963

(3)The registered owner-shalt _thereafter submit final declaration under Clause (5) of Section 6-A in Form 7 before 30th June of the succeeding year.