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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Andhra Pradesh - Subsection

Section 16(2)(a) in Andhra Pradesh General Sales Tax Act, 1957

(a)Notwithstanding anything contained in sub section (1), on an application made by the assessee, the Deputy Commissioner may, by an order, allow extension of time for payment of any tax, penalty or other amount due under this Act, or permit the payment thereof in such instalments, within such intervals and subject to such conditions as he may specify in the said order, having regard to the circumstances of each case;