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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(5) in Andhra Pradesh Tax on Professions, Trades, Callings and Employment Rules, 1987

(5)Where the applicant has more than one place of work in the State, as many copies of the certificates shall be issued to him as there are places of work, in addition to the principal place of work.