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[Cites 0, Cited by 0] [Section 9B] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9B(2) in Andhra Pradesh Entertainments Tax Act, 1939

(2)The appeal shall be in such form and verified in such manner, as may be prescribed, and shall be accompanied by a fee calculated at the rate of one per cent of the tax under dispute, subject to a maximum of rupees fifty.