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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(b) in Andhra Pradesh Value Added Tax Appellate Tribunal Regulations, 2005

(b)Where an application under Clause (a) has been filed after more than 60 days from the date of the order, the Tribunal may condone the delay on a separate application when the delay is properly explained.