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[Cites 0, Cited by 0] [Section 12F] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12F(2) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966

(2)In relation to an order of assessment passed under this Act, the powers conferred by sub-section (1) shall be exercisable only within such period not exceeding three years form the date on which the order was served on the trader, as may be prescribed.