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 3(6)] [Section 3] [Entire Act] State of Andhra Pradesh - Subsection Section 3(6)(d) in Andhra Pradesh Entertainments Tax Act, 1939 (d)in any other area, the authority legally entitled to, or entrusted by the State Government with the control or management of a local fund.