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 14A] [Entire Act] State of Andhra Pradesh - Subsection Section 14A(1) in Andhra Pradesh Motor Vehicles Taxation Rules, 1963 (1)A preliminary declaration under Clause (2) of Section 6A shall be made in Form No. 5-before the 15th April of the current year.
