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

State of Andhra Pradesh - Subsection

Section 9B(3) in Andhra Pradesh Entertainments Tax Act, 1939

(3)Where an appeal is admitted under sub-section (1), the appellate authority may, on an application filed by the appellant and subject to such terms and conditions as it may think fit, order stay of collection of the tax under dispute, pending disposal of the appeal.