Section 18(2)(a) in Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996

[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(2)(a) in Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996

(a)one and a half per cent of the amount of tax for each month for the first three months after the last date by which the person should have paid the tax; and

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State of Andhra Pradesh - Subsection

Section 18(2)(a) in Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996