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[Cites 0, Cited by 0] [Section 4A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4A(7) in Andhra Pradesh Tax on Luxuries Act, 1987

(7)Where any tobacconist had more than one place of business (other than place used mainly for storage of tobacco products) he shall apply for registration and obtain a separate registration certificate in respect of each place of business on payment of a sum of rupees one hundred for each such place of business.