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[Cites 0, Cited by 0] [Section 9E] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9E(4) in Andhra Pradesh Entertainments Tax Act, 1939

(4)The provisions of sub-sections (6), (7) and (8) of Section 9-D shall apply in relation to appeals preferred under sub-section (1) of this section as they apply in relation to petitions preferred under subsection (1) of Section 9-D.