Section 10(3)(ii) in Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996

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State of Andhra Pradesh - Subsection

Section 10(3)(ii) in Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996

(ii)the difference in the tax assessed under section 8 or reassessed under section 9 for any period, and the sum already paid by the person in respect of such period; and

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State of Andhra Pradesh - Subsection

Section 10(3)(ii) in Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996