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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Andhra Pradesh - Subsection

Section 16(3)(b) in Andhra Pradesh General Sales Tax Act, 1957

(b)If any dealer fails to pay tax along with the return due to be filed him, interest calculated at the rates mentioned in sub-clause (a) of this sub-section shall be levied for the period of delay commencing from the date on which the return is due to be filed by that dealer to the assessing authority;