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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Andhra Pradesh - Subsection

Section 24(4) in Andhra Pradesh Value Added Tax Appellate Tribunal Regulations, 2005

(4)If the Secretary feels any doubt about the property of granting a copy of any such document, he shall place the application before the Chairman, and act in accordance with his orders.Search