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[Cites 0, Cited by 0] [Section 4A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4A(3) in Andhra Pradesh Entertainments Tax Act, 1939

(3)The provisions of this Act other than Sections 4,6 , and 13 shall, so far as may be, apply in relation to the tax payable under sub-section (1) and sub-section (1-A) as they apply in relation to the tax payable under Section 4.