Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Andhra Pradesh - Subsection

Section 30(2)(e) in Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996

(e)the procedure for any other matter incidental to the disposal of appeal and the value of Court-Fee Stamp, which a memorandum of appeal or revision should bear.