Section 4(1)(iii) in Andhra Pradesh Sales Tax (Settlement of Disputes) Act, 2001

[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(1)(iii) in Andhra Pradesh Sales Tax (Settlement of Disputes) Act, 2001

(iii)an assessment order, revision order, reassessment order, penalty and interest order passed up to 31st March, 2001; and cases relating to such orders pending before various appellate and revisional authorities. In case of revision, the revision notice or order must have been served on or before 31st March, 2001. A dealer who is in receipt of any show-cauSe notice prior to 31st March, 2001 pending final proceeding can also apply.

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State of Andhra Pradesh - Subsection

Section 4(1)(iii) in Andhra Pradesh Sales Tax (Settlement of Disputes) Act, 2001