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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(2) in Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996

(2)The Appellate Tribunal may admit an appeal preferred after the period of sixty days mentioned in sub-section (1), if it is satisfied that the importer had sufficient cause for not preferring the appeal within that period.