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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(2) in Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996

(2)Powers of the nature referred to in sub-section (1) may also be exercised by the Additional Commissioner, Joint Commissioner and Deputy Commissioner in the case of orders passed or proceedings recorded by authorities, officers or persons subordinate to them.