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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Andhra Pradesh - Subsection

Section 22(3) in Andhra Pradesh General Sales Tax Act, 1957

(3)If the Special Appellate Tribunal, perusing the petition considers that there is no sufficient ground for interfering, it may dismiss the petition summarily.Provided that no petition shall be dismissed unless the petitioner has had a reasonable opportunity of being heard in the support thereof.