Legal Document View

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
[Cites 0, Cited by 0] [Section 16(7)] [Section 16] [Entire Act]

State of Andhra Pradesh - Subsection

Section 16(7)(a) in Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996

(a)The High Court may, on the application of the importer or the prescribed authority review any order passed by it under sub- section (4) on the basis of facts which were not before it when it passed the order.