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

State of Andhra Pradesh - Subsection

Section 18A(3) in Andhra Pradesh Tax on Professions, Trades, Callings and Employments Act, 1987

(3)Notwithstanding anything contained in the Andhra Pradesh Rent and Revenue Sales Act, 1839, the Deputy Commercial Tax Officer in exercise of the powers conferred by subsection (2) shall be to the control and superintendence of the Deputy Commissioner.]