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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Andhra Pradesh - Subsection

Section 13(3) in Andhra Pradesh Entertainments Tax Act, 1939

(3)any new circumstances have arisen since the order was passed which make it expedient to modify it:Provided also that no such modification shall be made in respect of any period after the expiry of two years from the end of that period.Explanation. - In this sub-section, year' shall mean the financial year.