Section 9F in Andhra Pradesh Entertainments Tax Act, 1939
9F. Limitation in respect of certain assessments or reassessments ordered.
- Notwithstanding anything in Sections 9-A and 9-D, where a fresh assessment or revision of an assessment is required to be made at any time in pursuance to or in consequence of or to give an effect to any order made or direction given under Sections 9-B or 9-C or 9-D or 9-E by any authority or the High Court, such fresh assessment or reassessment or revision shall be made within three years from the date of receipt of such order by the assessing or revising authority.
