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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(2) in Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996

(2)A person liable to pay the tax shall, before furnishing returns as required by sub-section (1) of section 7, pay into the Government Treasury, in the prescribed manner, the whole of the amount of tax due from him according to such return.