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[Cites 0, Cited by 0] [Section 9D(7)] [Section 9D] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9D(7)(a) in Andhra Pradesh Entertainments Tax Act, 1939

(a)The High Court may, on the application of the proprietor or the prescribed authority, review any order passed by it under sub-section (4) on the basis of facts which were not before it when it passed the order.