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[Cites 0, Cited by 0] [Section 33(5)] [Section 33] [Entire Act]

State of Andhra Pradesh - Subsection

Section 33(5)(a) in The Andhra Pradesh Value Added Tax Act, 2005

(a)Before passing any order under sub-section (4), the Appellate Tribunal may make such inquiry as it deems fit or remand the case to the appellate authority against whose order the appeal was preferred or to the authority prescribed concerned, for an inquiry and report on any specified point or points.