Section 11(1)(b) in Andhra Pradesh Value Added Tax Appellate Tribunal Regulations, 2005

[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(1)(b) in Andhra Pradesh Value Added Tax Appellate Tribunal Regulations, 2005

(b)if the party or the respondent seeking to adduce additional evidence satisfies the Appellate Tribunal that such evidence, notwithstanding the exercise of due negligence, was not within his knowledge or could not be produced by him at or before the time when the order under appeal was passed, or

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State of Andhra Pradesh - Subsection

Section 11(1)(b) in Andhra Pradesh Value Added Tax Appellate Tribunal Regulations, 2005