Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Andhra Pradesh - Subsection

Section 16(2) in Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996

(2)The petition shall be in the prescribed form, shall be verified in the prescribed manner, and shall, where it is preferred by the importer, be accompanied by a fee of five hundred rupees.