Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10B] [Entire Act] State of Andhra Pradesh - Subsection Section 10B(2) in Andhra Pradesh Entertainments Tax Act, 1939 (2)The authority prescribed may, at the any time, or from time to time, amend or revoke any such notice or extend the time of making any payment in pursuance of the notice.
