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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(2) in Andhra Pradesh Tax on Professions, Trades, Callings and Employments Act, 1987

(2)The Commissioner or the Deputy Commissioner (CT) or the Commercial Tax Officer or the Deputy Commercial Tax Officer or the Profession Tax Officer may amend or revoke any such notice, or extend the time for making any payment in pursuance of the notice.