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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(1A) in Andhra Pradesh Tax on Luxuries Act, 1987

(1A)[ Every proprietor liable to pay tax under Section 3A shall file returns in such form and in such manner and within such time as may be prescribed;] [Inserted by Act No. 28 of 1996, w.e.f. 1.8.96.]