Section 2 in Andhra Pradesh Motor Vehicles Taxation (Amendment) Act, 2006
2. (a) Section 3-A inserted by the Section 3 of this Act shall be deemed to have come into force with effect from 1st June, 2002.
(b)Clause (1) of Section 4 of this Act shall be deemed to have come into force with effect from 10th April, 2001.(c)The remaining provisions of this Act shall be deemed to have come into force with effect from 25th May, 2006.Sections 2 to 6 relating to Amendments to the Principal Act have been incorporated at appropriate places.
